Mangu Singh And Others vs State Of Up. And Another
2017 Latest Caselaw 7249 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- FIRST APPEAL No. - 144 of 2007
 

 
Appellant :- Mangu Singh And Others
 
Respondent :- State Of Up. And Another
 
Counsel for Appellant :- J.N.Sharma
 
Counsel for Respondent :- Ashwani K. Mishra,Mahendra Pratap
 

 
Hon'ble Arun Tandon,J.

Hon'ble Rajiv Joshi,J.

Order on Delay Condonation Application filed in Support of Restoration Application

Restoration application filed beyond time is supported by an application under Section 5 of the Limitation Act for condonding the delay. Delay has been explained to the satisfaction of the Court. Delay is condoned.

Application is allowed.

Order Date :- 24.11.2017

Akbar

Order on Restoration Application

Cause shown for the absence of the counsel on the date the appeal was dismissed in default is to satisfaction of the Court. The order dismissing the appeal is hereby recalled. The appeal is restored to its original number.

The application is allowed.

Order Date :- 24.11.2017

Akbar

Order on Delay Condonation Application filed in support of Substitution Application

Substitution Application has been filed along with the application for condonding the delay in filling the substitution application. No objections have been filed to the same. Cause shown for the delay in filing of the substitution application is found to be reasonable. Delay is condoned.

The applications is allowed.

Order Date :- 24.11.2017

Akbar

Order on Substitution application

No objection has been filed. Substitution application is allowed.

Let necessary corrections be made within three weeks.

Order Date :- 24.11.2017

Akbar

Order on Amendment Application and on Acceptance of Court fee application.

By means of this application the appellant has prayed for enhancing the valuation of the appeal and has also deposited the requisite court fees calculated on that basis.

In view of the judgment of the Apex Court in the case of Nagendra and others Vs. State of Uttar Pradesh and others passed in Civil Appeal Nos.10429-10430 decided on 11th September, 2017, we feel that interest of justice demands that the amendment application be allowed. It is ordered accordingly.

The court fees deposited may be accepted subject to the report of the Stamp Reporter about its sufficiency thereof.

Application is allowed.

Order Date :- 24.11.2017

Akbar.

.

Order on Memo of Appeal

Hon'ble Arun Tandon, J.

Hon'ble Rajiv Joshi, J

Allowed.

For orders, see our order of date passed on the separate sheets kept in First Appeal No. 806 of 2012 (Devendra Tyagi & Others Vs. State of U.P. & Anr).

Order Date :- 24.11.2017

Akbar