THE DIVISIONAL MANAGER UNITED INDIA INSURANCE CO. LTD. Vs. BIRENDRA SAHU AND ANOTHER
LAWS(JHAR)-2006-2-81
HIGH COURT OF JHARKHAND
Decided on
February 27,2006
The Divisional Manager United India Insurance Co. Ltd.
Appellant
VERSUS
BIRENDRA SAHU AND ANOTHER
Respondents
JUDGEMENT
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(1.) Heard Mr. H.K. Singh, learned counsel for the appellant on the limitation petition being I.A. No. 2595 of 2005.
(2.) In the facts of the case, the limitation petition is allowed and the delay in filing the appeal is condoned.
(3.) We have also heard learned counsel for the appellant on the merit of the appeal.;
(2.) In the facts of the case, the limitation petition is allowed and the delay in filing the appeal is condoned.
(3.) We have also heard learned counsel for the appellant on the merit of the appeal.;
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