Pramilesh Kumar Mishra vs Gopal Krishna & Others
2013 Latest Caselaw 4204 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 
Case :- SECOND APPEAL No. - 546 of 2010
 
Appellant :- Pramilesh Kumar Mishra
 
Respondent :- Gopal Krishna & Others
 
Counsel for Appellant :- Pankaj Srivastava,Neeraj Srivastava
 

 
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 restoration application is condoned.

Order Date :- 16.7.2013

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Hon'ble Rajes Kumar,J.

Civil Misc. Substitution Application.

Heard learned counsel for the parties.

Cause shown is sufficient. The application is allowed. The order dated 23.3.2012 is recalled and the second appeal is restored to its original number.

Order Date :- 16.7.2013

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Hon'ble Rajes Kumar,J.

The order dated 23.3.2012 is recalled and the second appeal is restored to its original number.

For order see order of date passed on restoration application.

Order Date :- 16.7.2013

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Hon'ble Rajes Kumar,J.

List before the appropriate Bench. It may not be treated as tied up or part heard to this Bench.

Order Date :- 16.7.2013

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