Anil Kumar Singh Tomer vs Smt. Asha Devi
2013 Latest Caselaw 235 ALL

Citation : 2013 Latest Caselaw 235 ALL
Judgement Date : 3 April, 2013

Allahabad High Court

Anil Kumar Singh Tomer vs Smt. Asha Devi on 3 April, 2013

Bench: Ashok Bhushan, Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 326 of 2010
 

 
Petitioner :- Anil Kumar Singh Tomer
 
Respondent :- Smt. Asha Devi
 
Petitioner Counsel :- Umesh Chandra Pandey
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Mrs. Sunita Agarwal,J.

Delay condonation Application No.268605 of 2010.

Notices were issued to respondents by the order dated 14.9.2010. Steps were taken by registered post fixing 25.11.2010. Office has submitted report that neither undelivered cover nor A.D. has been received back. Notice is deemed sufficient on the respondents.

There is delay of 16 days in filing the appeal. In the affidavit, ground was taken that the appellant was advised by the local counsel that period of limitation for filing the appeal is 90 days. Hence the delay has occurred.

Cause shown is sufficient. Delay in filing the appeal is condoned.

Let the appeal be given regular number.

Order Date :- 3.4.2013

P.P.