Om Prakash vs Sugreev Sharma
2012 Latest Caselaw 383 ALL

Citation : 2012 Latest Caselaw 383 ALL
Judgement Date : 16 April, 2012

Allahabad High Court

Om Prakash vs Sugreev Sharma on 16 April, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 154 of 2009
 

 
Petitioner :- Om Prakash
 
Respondent :- Sugreev Sharma
 
Petitioner Counsel :- K. Ajit,Anshuman V. Chandra
 
Respondent Counsel :- V.S. Chaudhary
 

 
Hon'ble Rajes Kumar,J.

CIVIL MISC. DELAY CONDONATION APPLICATION.

Heard learned counsel for the parties.

Cause shown is sufficient. The application is allowed. The delay in filing the second appeal is condoned.

Order Date :- 16.4.2012

Case :- SECOND APPEAL DEFECTIVE No. - 154 of 2009

Petitioner :- Om Prakash

Respondent :- Sugreev Sharma

Petitioner Counsel :- K. Ajit,Anshuman V. Chandra

Respondent Counsel :- V.S. Chaudhary

Hon'ble Rajes Kumar,J.

Office is directed to give regular number and list the appeal for admission in the next cause list.

Order Date :- 16.4.2012