Aminuddin And Others vs Massroor Ahmad And Others
2013 Latest Caselaw 5569 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 
Case :- FIRST APPEAL FROM ORDER No. - 66 of 1990
 
Appellant :- Aminuddin And Others
 
Respondent :- Massroor Ahmad And Others
 
Counsel for Appellant :- S.Farman Ahmad
 
Counsel for Respondent :- A.K.Shukla,Rajeshji Verma
 

 
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 :- 6.9.2013

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'

Hon'ble Rajes Kumar,J.

Civil Misc. Restoration Application.

Heard learned counsel for the parties.

Cause shown is sufficient. The application is allowed. The order dated 22.5.2013 is recalled and the appeal is restored to its original number.

Order Date :- 6.9.2013

OP

'

Hon'ble Rajes Kumar,J.

The order dated 22.5.2013 is recalled and the appeal is restored to its original number.

For order see order of date passed on restoration application.

Order Date :- 6.9.2013

OP

Hon'ble Rajes Kumar,J.

Since I am sitting in a Division Bench, therefore, the case is released. List before the appropriate Bench. It may not be treated as tied up or part heard to this Bench.

Order Date :- 6.9.2013

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