Buti Singh vs State Of U.P.Through Collector ...
2012 Latest Caselaw 3524 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 98 of 2012
 

 
Petitioner :- Buti Singh
 
Respondent :- State Of U.P.Through Collector Distt.Firozabad And Others
 
Petitioner Counsel :- Dwijendra Prasad,Sanjeev Kumar Pandey
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Delay Condonation Application.

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

Order Date :- 14.8.2012

OP

Case :- SECOND APPEAL DEFECTIVE No. - 98 of 2012

Petitioner :- Buti Singh

Respondent :- State Of U.P.Through Collector Distt.Firozabad And Others

Petitioner Counsel :- Dwijendra Prasad,Sanjeev Kumar Pandey

Hon'ble Rajes Kumar,J.

Civil Misc. Recall  Application.

Cause shown is sufficient. The order dated 12.4.2012 is recalled and the appeal is restored to its original number. The application is allowed.

Order Date :- 14.8.2012

OP

Case :- SECOND APPEAL DEFECTIVE No. - 98 of 2012

Petitioner :- Buti Singh

Respondent :- State Of U.P.Through Collector Distt.Firozabad And Others

Petitioner Counsel :- Dwijendra Prasad,Sanjeev Kumar Pandey

Hon'ble Rajes Kumar,J.

List in the next cause list before the appropriate Bench. It shall not be treated as tied up or part heard. 

Order Date :- 14.8.2012

OP