HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- FIRST APPEAL No. - 55 of 1998 Petitioner :- Sudhir Kumar Jain Respondent :- Smt. Manju Jain Petitioner Counsel :- P.K. Jain Hon'ble Satya Poot Mehrotra,J.
Hon'ble Yogesh Chandra Gupta,J.
Civil Misc. Time Extension Application No. 208364 of 2011 By the order dated 26th May, 2011, Restoration Application of the appellant was allowed subject to payment of Rs. 250/- as costs to the Legal Services Committee of Allahabad High Court. The costs were to be paid within a week of the said order dated 26th May, 2011, and an affidavit was required to be filed by the appellant on the next date in regard to payment of costs.
The aforementioned application has been filed, inter-alia, praying for extension of time for making payment of Rs.250/- in respect of costs as per the directions given in the said order dated 26th May, 2011.
The aforementioned application is supported by an affidavit, sworn by Harihar Prasad Pandey, stated to be Clerk to Sri Santosh Kumar Singh, learned counsel for the appellant. Reasons for non-payment of the aforesaid costs have been explained in paragraph nos. 5, 6 and 7 of the said affidavit accompanying the aforementioned application.
Sri Santosh Kumar Singh, learned counsel for the appellant, states that the costs to be paid by the appellant, will be paid by 30th August, 2011.
Having regard to the averments made in the aforementioned application and its accompanying affidavit and in view of the statement made by Sri Santosh Kumar Singh, learned counsel for the appellant, we extend the time for making payment of costs as per the order dated 26th May, 2011 till 30th August, 2011. Rest of the terms and conditions as contained in the order dated 26th May, 2011 will continue to remain operative. The affidavit, as required by the said order dated 26th May, 2011, will be filed by 5th September, 2011.
List this case on 5th September, 2011.
Order Date :- 9.8.2011 NS