Awadhesh Singh vs Nebu Lal Singh
2017 Latest Caselaw 7979 ALL

Citation : 2017 Latest Caselaw 7979 ALL
Judgement Date : 14 December, 2017

Allahabad High Court

Awadhesh Singh vs Nebu Lal Singh on 14 December, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 
Civil Misc. Delay Condonation Application No. 399113 of 2017
 
IN
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 479 of 2017
 

 
Appellant :- Awadhesh Singh
 
Respondent :- Nebu Lal Singh
 
Counsel for Appellant :- Kamal Kumar Singh
 
Counsel for Respondent :- Pramod Kumar Singh
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the appellant, learned counsel for the respondent and perused the record.

This second appeal is reported to be filed beyond time by 5 days.

Learned counsel for the respondent states that he has no objection if the delay condonation application u/s 5 of Limitation Act is allowed.

Cause shown is sufficient, therefore, the delay condonation application is allowed and delay in filing second appeal is condoned.

Office is directed to allot the regular number to this appeal.

List on 5.1.2018.

Order Date :- 14.12.2017

Gss

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