BRANCH MANAGER, NEW INDIAN ASSURANCE CO. LTD. DHARAMSHALA ROAD, DALTONGANJ, P.O. & P.S. Vs. UMA SHANKAR BUX RAY, S/O LATE NAND KISHORE BUX
LAWS(JHAR)-2016-5-214
HIGH COURT OF JHARKHAND
Decided on
May 04,2016
Branch Manager, New Indian Assurance Co. Ltd. Dharamshala Road, Daltonganj, P.O. And P.S.
Appellant
VERSUS
Uma Shankar Bux Ray, S/o Late Nand Kishore Bux
Respondents
JUDGEMENT
Amitav K. Gupta, J. -
(1.) The above interlocutory application has been filed on behalf of the appellant under Section 5 of the Limitation Act for condoning the delay of 19 days in preferring the appeal.
(2.) Heard. Considering the reasons assigned in paras - 05 to 12, reasonable explanation and sufficient cause is made out accordingly, the delay is condoned.
(3.) I.A. No.2790 of 2015 stands allowed. I.A. No.2428 of 2016;
(2.) Heard. Considering the reasons assigned in paras - 05 to 12, reasonable explanation and sufficient cause is made out accordingly, the delay is condoned.
(3.) I.A. No.2790 of 2015 stands allowed. I.A. No.2428 of 2016;
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