39Th Battalion P.A.C. Mirzapur & ... vs Rama Kant Tiwari & 4 Others
2017 Latest Caselaw 6781 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Civil Misc. Delay Condonation Application No. 357994 of 2017
 
IN
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 418 of 2017
 

 
Appellant :- 39th Battalion P.A.C. Mirzapur & Another
 
Respondent :- Rama Kant Tiwari & 4 Others
 
Counsel for Appellant :- Vishnu Kumar Nagaich
 
Counsel for Respondent :- Krishna Kumar Chaurasia
 

 
Hon'ble Bachchoo Lal,J.

Sri Krishna Kumar Chaurasiya, Advocate, has filed vakalatnma on behalf of respondents be taken on record.

Heard learned counsel for the appellants, learned counsel for the respondents and perused the record.

This second appeal is reported to be filed beyond time by 109 days.

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

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

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

List on 7.12.2017 for hearing on the point of admission.

Order Date :- 13.11.2017

Gss