Up.Chalchitra Ngam Ltd.Through ... vs Shri Virendra Narain Shukla
2015 Latest Caselaw 3487 ALL

Citation : 2015 Latest Caselaw 3487 ALL
Judgement Date : 27 October, 2015

Allahabad High Court

Up.Chalchitra Ngam Ltd.Through ... vs Shri Virendra Narain Shukla on 27 October, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- REVIEW PETITION No. - 167 of 2004
 

 
Petitioner :- Up.Chalchitra Ngam Ltd.Through M.D.
 
Respondent :- Shri Virendra Narain Shukla
 
Counsel for Petitioner :- Ashok Kumar
 
Counsel for Respondent :- C.S.C.,Arshad Rizvi,Rajesh Singh Chauhan
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

It has been informed by learned Counsel for the applicant/petitioner that in pursuance to the order dated 15.10.2015, he had filed an application for condonation of delay on 16.10.2015. On scrutiny of the record this Court finds that the application moved by the applicant/petitioner on 16.10.2015 is not on record.

Office is directed to trace out the application and place on record.

List this case on 3.11.2015.

In the meantime, it is open for the petitioner to move a fresh application for condonation of delay annexing the earlier application.

Order Date :- 27.10.2015

Arvind