Ram Kumar vs Vijay Pal ?& Others
2016 Latest Caselaw 871 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 
Civil Misc. Restoration Application No. 41110 of 2016
 
In
 
Case :- FIRST APPEAL No. - 690 of 2004
 

 
Appellant :- Ram Kumar
 
Respondent :- Vijay Pal ?& Others
 
Counsel for Appellant :- S.K. Tyagi,Kunal Ravi Singh
 
Counsel for Respondent :- A.K. Singh,Anil Kumar Aditya,B.N. Singh Rathore,S.N. Singh
 

 
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 05.01.2016 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 05.01.2016 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. - 690 of 2004

Appellant :- Ram Kumar

Respondent :- Vijay Pal ?& Others

Counsel for Appellant :- S.K. Tyagi,Kunal Ravi Singh

Counsel for Respondent :- A.K. Singh,Anil Kumar Aditya,B.N. Singh Rathore,S.N. Singh

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. - 690 of 2004

Appellant :- Ram Kumar

Respondent :- Vijay Pal ?& Others

Counsel for Appellant :- S.K. Tyagi,Kunal Ravi Singh

Counsel for Respondent :- A.K. Singh,Anil Kumar Aditya,B.N. Singh Rathore,S.N. Singh

Hon'ble Sudhir Agarwal,J.

Hon'ble Rakesh Srivastava,J.

1. Valuation of this appeal is less than 25 lacs. In view of the High Court's Notification dated 09.02.2016 pursuant to the amendment in Section 21 (1) (b) of the Bengal, Agra and Assam Civil Court Act, 1887, amended by the Uttar Pradesh Civil Laws (Amendment) Act, 2015 (U.P. Act No. 14 of 2015), this appeal is cognizable by District Judge or by Additional District Judge to whom the matter is assigned.

2. Let record of this appeal be transmitted to District Judge having jurisdiction in the matter.

Order Date :- 17.3.2016

Pravin