Central Bank Of India Thro.Its ... vs Swami Saran Tripathi
2017 Latest Caselaw 2856 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 899 of 2013
 
Appellant :- Central Bank Of India Thro.Its General Manager & Anr.
 
Respondent :- Swami Saran Tripathi
 
Counsel for Appellant :- Vijay Krishna
 
Counsel for Respondent :- Ran Vijay Singh
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

(C.M.Application No. 65955 of 2013)

1. This is an application for recall of order dated 05.07.2017, dismissing application for condonation of delay for non prosecution.

2. We have gone through affidavit filed in support of this application. The cause shown for absence of learned counsel for petitioners, when the case was called in revised list, is sufficient. The order dated 05.07.2017 is recalled and application for condonation of delay is restored to its original number. The application is, accordingly, allowed.

Order Date :- 1.8.2017

Pachhere/-

Case :- SPECIAL APPEAL DEFECTIVE No. - 899 of 2013

Appellant :- Central Bank Of India Thro.Its General Manager & Anr.

Respondent :- Swami Saran Tripathi

Counsel for Appellant :- Vijay Krishna

Counsel for Respondent :- Ran Vijay Singh

Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1.Sri N.K.Seth, learned Senior Advocate assisted by Sri Vijay Krishna, learned counsel for appellant and Sri Ran Vijay Singh, learned counsel for respondent are present.

2. Heard.

3. Admit.

4. List for hearing in its turn.

Order Date :- 1.8.2017

Pachhere/-

Case :- SPECIAL APPEAL DEFECTIVE No. - 899 of 2013

Appellant :- Central Bank Of India Thro.Its General Manager & Anr.

Respondent :- Swami Saran Tripathi

Counsel for Appellant :- Vijay Krishna

Counsel for Respondent :- Ran Vijay Singh

Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

(C.M.Application No. 119115 of 2013)

1.Heard.

2.Delay in filing appeal is explained satisfactorily. It is hereby condoned. The application is accordingly allowed.

3.Let appeal be registered with regular number and old number shall also continued to be shown in bracket for finding out details of case, whenever required by parties with reference to either of the two numbers.

Order Date :- 1.8.2017

Pachhere/-