UNITED INDIA INSURANCE CO.LTD. Vs. SAROJANI DEVI AND OTHERS
LAWS(ALL)-2009-10-129
HIGH COURT OF ALLAHABAD
Decided on October 07,2009

UNITED INDIA INSURANCE CO.LTD. Appellant
VERSUS
Sarojani Devi Respondents

JUDGEMENT

SATYA POOT MEHROTRA,RAJESH CHANDRA,J - (1.) CIVIL Misc. Delay Condonation Application No. 256791 of 2009 has been filed praying for condoning the delay in filing the present Appeal against the Award dated 30.05.2009. The said Application is supported by an affidavit.
(2.) HAVING regard to the averments made in the aforementioned application and its accompanying affidavit, we are satisfied that sufficient cause has been made out for condoning the delay in filing the Appeal. The Delay Condonation Application is accordingly allowed. The delay in filing the Appeal is condoned.
(3.) REGISTRY is directed to give appropriate regular number to the Appeal.;


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