ORIENTAL INSURANCE CO LTD Vs. BALCHAND COTTON INDUSTRIES

JUDGEMENT

(1.) Learned counsel for the respondent has tendered his Vakalatnama, which is taken on record.

(2.) This appeal has been filed after the expiry of period of limitation with a delay of 30 days. The appellant has, therefore, moved an application for condonation of delay. Heard. In view of the reason given in the application delay is condoned.

(3.) This appeal is directed against the order of the State Commission, Rajasthan dated 9.10.2017 closing the right of the opposite party to file written statement. Relevant order is reproduced as under: -