B.P. Singh & Others vs Arjun Singh & Others
2013 Latest Caselaw 1775 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- SECOND APPEAL No. - 96 of 1995
 

 
Petitioner :- B.P. Singh & Others
 
Respondent :- Arjun Singh & Others
 
Petitioner Counsel :- S.R. Misra,Mohan Singh,N.R.Tripathi,Rajesh Kumar Singh
 

 
Hon'ble Aditya Nath Mittal,J.

Notices were issued to respondents nos.1 and 2 upon recall application which have been served sufficiently but no objection has been filed.

Heard on C.M. Application No.15842 of 2013 which has been filed to condone the delay on the ground that the counsel for appellants has not informed about the progress of the appeal and the fact of dismissal of the appeal came to the knowledge of the appellants on 7.2.2013.

The delay condonation application is allowed.

Heard on C.M. Application No.15843 of 2013. No objection has been filed despite of sufficient service.

The application is allowed. The order dated 28.1.2008 is recalled. The appeal is restored on its original number.

Issue notice to opposite party nos.1 and 2 along with memo of appeal to file their objection if any within four weeks.

Let steps both ways be taken within one week.

Order Date :- 7.5.2013

Hasnain