Kashi Nath Gupta vs Smt. Beena
2013 Latest Caselaw 274 ALL

Citation : 2013 Latest Caselaw 274 ALL
Judgement Date : 3 April, 2013

Allahabad High Court

Kashi Nath Gupta vs Smt. Beena on 3 April, 2013

Bench: Ashok Bhushan, Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 314 of 2012
 

 
Petitioner :- Kashi Nath Gupta
 
Respondent :- Smt. Beena
 
Petitioner Counsel :- R.K. Gupta
 
Respondent Counsel :- M.K. Gupta
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Mrs. Sunita Agarwal,J.

Delay condonation application No.350859 of 2012

Heard learned counsel for the applicant and Sri Mithilesh Kumar Gupta, learned counsel appearing for the respondent.

This is an application praying for condonation of 22 days delay in filing the appeal. Ground taken in the affidavit is that short delay was caused due to the fact that the appellant had to arrange for necessary expenses for filing the appeal.

Counter affidavit has been filed to the delay condonation application.

We are of the view that sufficient cause has been made out to condone the delay. Delay in fling the appeal is condoned.

Let regular number be given to the appeal.

List the appeal after two weeks.

Order Date :- 3.4.2013

P.P.