Smt. Ranjana Chauhan vs Lt. Col. Mukul Chauhan
2016 Latest Caselaw 868 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 
Civil Misc. Restoration Application No. 351487 of 2015
 
In
 
Case :- FIRST APPEAL No. - 494 of 2013
 
Appellant :- Smt. Ranjana Chauhan
 
Respondent :- Lt. Col. Mukul Chauhan
 
Counsel for Appellant :- Vikrant Rana
 
Counsel for Respondent :- Shad Khan,Shishir Prakash
 

 
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 08.09.2015 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 08.09.2015 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 No. - 494 of 2013

Appellant :- Smt. Ranjana Chauhan

Respondent :- Lt. Col. Mukul Chauhan

Counsel for Appellant :- Vikrant Rana

Counsel for Respondent :- Shad Khan,Shishir Prakash

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 No. - 494 of 2013

Appellant :- Smt. Ranjana Chauhan

Respondent :- Lt. Col. Mukul Chauhan

Counsel for Appellant :- Vikrant Rana

Counsel for Respondent :- Shad Khan,Shishir Prakash

Hon'ble Sudhir Agarwal,J.

Hon'ble Rakesh Srivastava,J.

1. Heard.

2. Admit.

3. Sole respondent is already represented through counsel, hence no notice need be issued to them.

4. Call for the record of Court below.

5. Steps be taken within a week.

Order Date :- 17.3.2016

Pravin