Matadin vs Virendra Nath Chaturvedi
2017 Latest Caselaw 966 ALL

Citation : 2017 Latest Caselaw 966 ALL
Judgement Date : 22 May, 2017

Allahabad High Court

Matadin vs Virendra Nath Chaturvedi on 22 May, 2017

Bench: Bharati Sapru, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- FIRST APPEAL No. - 783 of 1999
 

 
Appellant :- Matadin
 
Respondent :- Virendra Nath Chaturvedi
 
Counsel for Appellant :- R.N.Sharma,A.K. Sharma,Arun Kumar,Atul Sharma
 
Counsel for Respondent :- Rajiv Mishra
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Shashi Kant,J.

Cause shown is sufficient; delay is condoned.

In view of the facts stated in the affidavit filed along with the restoration application, the order dated 22.09.2015 dismissing the matter in default 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.

Order Date :- 22.5.2017

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