Shushil Kumar Arya vs U.P. Avas Vikash Parishad Thru. ...
2017 Latest Caselaw 6823 ALL

Citation : 2017 Latest Caselaw 6823 ALL
Judgement Date : 14 November, 2017

Allahabad High Court

Shushil Kumar Arya vs U.P. Avas Vikash Parishad Thru. ... on 14 November, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Civil Misc. Delay Condonation Application No. 77540 of 2015
 
IN
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 61 of 2015
 

 
Appellant :- Shushil Kumar Arya
 
Respondent :- U.P. Avas Vikash Parishad Thru. U.P. Avas Ayukta
 
Counsel for Appellant :- Uma Kant,Rishu Mishra,Virendra Kumar Jaiswal
 

 
Hon'ble Bachchoo Lal,J.

Case called out. Learned counsel for the appellant is present. None is present for the respondent in spite of sufficient service.

Heard learned counsel for the appellant and perused the record.

This second appeal has been reported to be filed beyond time by 100 days.

Cause shown is sufficient, therefore, delay condonation application is allowed and the delay in filing the second appeal is condoned. Office is directed to allot the regular number to this appeal.

List after two weeks for hearing on the point of admission.

Order Date :- 14.11.2017

Gss