Jalil Ahmad Ansari vs State Bank Of India Thru. Branch ...
2014 Latest Caselaw 8162 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 
Case :- SPECIAL APPEAL DEFECTIVE No. - 806 of 2014
 
Appellant :- Jalil Ahmad Ansari
 
Respondent :- State Bank Of India Thru. Branch Manager And 8 Others
 
Counsel for Appellant :- Vivek Kumar Singh
 
Counsel for Respondent :- Satish Chaturvedi
 

 
Hon'ble Vineet Saran,J.

Hon'ble Vivek Kumar Birla,J.

Re: Civil Misc. Delay Condonation Application.

Notice to the private respondent nos. 2 to 6 was sent by registered post.

We have perused the office report dated 7.11.2014 and in terms of Explanation-II Rule 12 of Chapter VIII of the Allahabad High Court Rules the service on the  said respondents  is deemed to be sufficient. Respondent no. 1 has already been served through Sri Satish Chaturvedi.

Despite time having been granted, no counter affidavit has been filed. We have perused the delay condonation application. Cause shown for the delay in filing the special appeal is sufficient. This application is allowed and delay in filing the special appeal  is condoned. Office is directed to give regular number to this appeal.

Re: Special Appeal

List this case on 19.11.2014.

Order Date :- 10.11.2014

SKS

(Vivek Kumar Birla, J) (Vineet Saran, J)