Ram Udit vs Daya Ram
2013 Latest Caselaw 2086 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- FIRST APPEAL FROM ORDER No. - 90 of 1992
 
Petitioner :- Ram Udit
 
Respondent :- Daya Ram
 
Petitioner Counsel :- Haridwar Singh
 
Respondent Counsel :- G.S.Singh,A.K.Maurya,A.K.Rai,R.B.Singh,Vijai Shankar
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Restoration Application.

Cause shown is sufficient. The application is allowed. The order dated 24.4.2006 is recalled and the appeal is restored to its original number.

Order Date :- 14.5.2013

OP

'

Hon'ble Rajes Kumar,J.

The order dated 24.4.2006 is recalled and the appeal is restored to its original number.

For order see order of date passed on restoration application.

Order Date :- 14.5.2013

OP

'

Hon'ble Rajes Kumar,J.

An affidavit has been filed on behalf of the appellant stating therein that the suit is still pending.

Sri Vijai Shankar, learned counsel for the respondent prays for and is granted three weeks time to file reply to the affidavit.

List in second week of July, 2013 before the appropriate Bench. It may not be treated as tied up or part heard to this Bench.

Order Date :- 14.5.2013

OP