Smt. Rannu Devi vs Hari Ram And Another
2015 Latest Caselaw 5345 ALL

Citation : 2015 Latest Caselaw 5345 ALL
Judgement Date : 10 December, 2015

Allahabad High Court

Smt. Rannu Devi vs Hari Ram And Another on 10 December, 2015

Bench: Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 22
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 70 of 2015
 

 
Appellant :- Smt. Rannu Devi
 
Respondent :- Hari Ram And Another
 
Counsel for Appellant :- P.K.Jaiswal
 

 
Hon'ble Mahendra Dayal,J.

(C.M. Application No. 27824 of 2015)

This is an application for condonation of delay in filing second appeal.

The appeal is beyond time by 2 months and 24 days.

Learned counsel for the appellant submits that the appeal could not be filed within time on account of strike of the advocate.

Since the learned counsel for the respondents has no objection, the application is allowed and the delay in filing the appeal is condoned.

List for hearing on admission in February,2016.

Office is directed to allot regular number of the second appeal.

Order Date :- 10.12.2015

Muk

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