SUNIL MISKAR Vs. DIVISIONAL MANAGER, THE ORIENTAL INSURANCE CO.LTD
LAWS(JHAR)-2007-4-64
HIGH COURT OF JHARKHAND
Decided on April 30,2007

Sunil Miskar Appellant
VERSUS
Divisional Manager, The Oriental Insurance Co.Ltd. Respondents

JUDGEMENT

- (1.) HEARD the parties in limitation matter.
(2.) CONSIDERING the statements made in the petition and the grounds taken therein, we are satisfied that sufficient grounds have been made out for condoning the delay in filing the appeal. Accordingly, the delay in filing the instant appeal is condoned.
(3.) I .A. No. 3400 of 2006 stands disposed of.;


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