Ghisai vs Shakuntala
2017 Latest Caselaw 6254 ALL

Citation : 2017 Latest Caselaw 6254 ALL
Judgement Date : 3 November, 2017

Allahabad High Court

Ghisai vs Shakuntala on 3 November, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 413 of 2017
 

 
Appellant :- Ghisai
 
Respondent :- Shakuntala
 
Counsel for Appellant :- Surendra Mohan Mishra,Maya Pati Pandey,Satyendra Pratap Singh
 
Counsel for Respondent :- Mohd Shamim Khan
 

 
Hon'ble Bachchoo Lal,J.

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

This second appeal is reported to be filed beyond time by 13 days.

Learned counsel for the respondent -caveator has no objection to allow the delay condonaton application u/s 5 of Limitation Act.

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

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

List on 22.11.2017.

Order Date :- 3.11.2017

Gss

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