Union Of India & Another vs M/S Mahaveer Textiles, & Another
2016 Latest Caselaw 860 ALL

Citation : 2016 Latest Caselaw 860 ALL
Judgement Date : 17 March, 2016

Allahabad High Court

Union Of India & Another vs M/S Mahaveer Textiles, & Another on 17 March, 2016

Bench: Sudhir Agarwal, Rakesh Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 
Civil Misc. Restoration Application No. 417151 of 2015
 
In
 
Case :- FIRST APPEAL FROM ORDER No. - 1501 of 2008
 
Appellant :- Union Of India & Another
 
Respondent :- M/S Mahaveer Textiles, & Another
 
Counsel for Appellant :- Ajay Bhanot,Krishna Agrawal
 
Counsel for Respondent :- Vinod Swaroop
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Rakesh Srivastava,J.

1. This is an application seeking restoration of appeal after recall of our order dated 02.12.2015 whereby appeal was dismissed for want of prosecution, though in absence of learned counsel for appellants.

2. Cause shown for non appearance is sufficient.

3. Order dated 02.12.2015 is hereby recalled and appeal is restored to its original number.

4. This application, accordingly, stands allowed.

Order Date :- 17.3.2016

Pravin

Case :- FIRST APPEAL FROM ORDER No. - 1501 of 2008

Appellant :- Union Of India & Another

Respondent :- M/S Mahaveer Textiles, & Another

Counsel for Appellant :- Ajay Bhanot,Krishna Agrawal

Counsel for Respondent :- Vinod Swaroop

Hon'ble Sudhir Agarwal,J.

Hon'ble Rakesh Srivastava,J.

Pursuant to order of date passed on restoration application, the appeal is restored to its original number.

Order Date :- 17.3.2016

Pravin

Case :- FIRST APPEAL FROM ORDER No. - 1501 of 2008

Appellant :- Union Of India & Another

Respondent :- M/S Mahaveer Textiles, & Another

Counsel for Appellant :- Ajay Bhanot,Krishna Agrawal

Counsel for Respondent :- Vinod Swaroop

Hon'ble Sudhir Agarwal,J.

Hon'ble Rakesh Srivastava,J.

1. Heard.

2. Admit.

3. Respondent no. 1 is already represented through counsel, hence no notice need be issued to them. Issue notice to respondent no. 2 by registered post A.D. as well as Courier as approved by Office Memorandum dated 15.12.2015 under Order V, Rule 9 (3) C.P.C. returnable at an early date.

4. Call for the record of Court below.

5. Steps be taken within a week.

Order Date :- 17.3.2016

Pravin