Neeta vs Ambika Jha And 5 Ors.
2017 Latest Caselaw 758 ALL

Citation : 2017 Latest Caselaw 758 ALL
Judgement Date : 16 May, 2017

Allahabad High Court

Neeta vs Ambika Jha And 5 Ors. on 16 May, 2017

Bench: Bharati Sapru, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- FIRST APPEAL No. - 217 of 2014
 

 
Appellant :- Neeta
 
Respondent :- Ambika Jha And 5 Ors.
 
Counsel for Appellant :- Askhilesh Chandra Shukla
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Shashi Kant,J.

Cause shown is sufficient; in view of the facts stated in the affidavit filed along with the restoration application, the order dated 25.2.2015 dismissing the matter under Chapter XII Rule 4 of the Allahabad High Court Rules is recalled. The appeal is restored to its original position.

List this matter before the appropriate Court in the next cause list.

This matter may not be treated as tied up or part heard to me.

Learned counsel for the appellant may take steps within a week.

Order Date :- 16.5.2017

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