RELIANCE GENERAL INSURANCE COMPANY Vs. GURBARI MAHATO
LAWS(JHAR)-2010-1-269
HIGH COURT OF JHARKHAND
Decided on January 13,2010

RELIANCE GENERAL INSURANCE COMPANY Appellant
VERSUS
GURBARI MAHATO Respondents

JUDGEMENT

- (1.) Heard the counsel for the parties in the limitation matter.
(2.) Having satisfied with the causes shown in the limitation petition, the delay in filing the appeal is condoned.
(3.) The I.A stands disposed of.;


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