Cantonment Board Jhansi Thru. ... vs Birju
2016 Latest Caselaw 4480 ALL

Citation : 2016 Latest Caselaw 4480 ALL
Judgement Date : 22 July, 2016

Allahabad High Court

Cantonment Board Jhansi Thru. ... vs Birju on 22 July, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- APPLICATION U/S 378 DEFECTIVE No. - 26 of 2011
 

 
Applicant :- Cantonment Board Jhansi Thru. Chief Exe. Offi.
 
Opposite Party :- Birju
 
Counsel for Applicant :- S.K. Chaturvedi
 
Counsel for Opposite Party :- K.K.Tiwari
 
Hon'ble Abhai Kumar, J.

Learned counsel for the petitioner is present, whereas none is present on behalf of respondent.

No counter affidavit has been filed by the respondents so far.

Heard learned counsel for the petitioner.

The application for leave to appeal is filed with 29 days delayed. Reasons for delay has been given in paras 2 and 3 of the application under Section 5 of Limitation Act.

The delay has been explained to the satisfaction of this Court and delay in filing the application for leave to appeal is hereby condoned.

Respondents may file objection / counter affidavit upon the application of leave to appeal.

List in due course.

Order Date :- 22.07.2016

Vinod.