Jaswant & Others vs State Of U.P. Thru. Collector & ...
2014 Latest Caselaw 4433 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 
Case :- FIRST APPEAL DEFECTIVE No. - 664 of 2004
 
Appellant :- Jaswant & Others
 
Respondent :- State Of U.P. Thru. Collector & Others
 
Counsel for Appellant :- S.K.Tyagi
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Civil Misc. Restoration Application.

By this application, the appellant has prayed for reducing the claim to Rs.3,50,468.75p. According to the appellant, the requisite court fee of Rs.27,127/- has also been deposited. The appeal has been dismissed for want of deficiency of court fee.

In view of the facts and circumstances; cause given in the affidavit is sufficient. The order dated 10.1.2007 is recalled. The appeal is restored to its original number. The application is allowed.  

Order Date :- 14.8.2014

OP

'

Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

The order dated 10.1.2007 is recalled. The appeal is restored to its original number. 

For order see order of date passed on restoration application.

Order Date :- 14.8.2014

OP

'

Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Civil Misc. Amendment Application.

The application is allowed. The appellant is permitted to reduce the claim of Rs.3,50,468.75p. Office is directed to examine whether the requisite court fee has been deposited or not. In case if it has has been deposited, report in this regard may be given.

Order Date :- 14.8.2014

OP

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Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Learned counsel for the respondent prays for and is granted two weeks time to verify the correctness of the averments made in the affidavit.

List in week commencing 1.9.2014.

Order Date :- 14.8.2014

OP