Amar Nath & Others vs State Of U.P. & Another
2017 Latest Caselaw 7305 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- FIRST APPEAL No. - 1007 of 2003
 

 
Appellant :- Amar Nath & Others
 
Respondent :- State Of U.P. & Another
 
Counsel for Appellant :- Madan Mohan
 

 
Hon'ble Arun Tandon,J.

Hon'ble Rajiv Joshi,J.

Order on Restoration Application

These restoration application is stated to be within time. Cause shown for the absence of the counsel the on the date the appeal was dismissed in default is to satisfaction of the Court. The order dismissing the appeal is hereby recalled.

Appeal is restored to its original number.

Application is allowed.

Order Date :- 24.11.2017

Akbar

Order on Amendment 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.