U.P.S.R.T.C. And Another vs Ashok Kumar
2013 Latest Caselaw 3746 ALL

Citation : 2013 Latest Caselaw 3746 ALL
Judgement Date : 5 July, 2013

Allahabad High Court

U.P.S.R.T.C. And Another vs Ashok Kumar on 5 July, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1649 of 2012
 

 
Appellant :- U.P.S.R.T.C. And Another
 
Respondent :- Ashok Kumar
 
Counsel for Appellant :- Vishesh Kumar Gupta
 

 
Hon'ble Rajes Kumar,J.

Civil. Misc. Delay Condonation Application.

Notices have been sent to the respondents by registered post. Office reported that neither the undelivered cover nor acknowledgment slip has been returned back after service. Thus, there is a deemed service.

No objection or counter affidavit has been filed. There is a delay of 17 days.

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

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

Order Date :- 5.7.2013

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