Zila Sahkari Bank Ltd.Jhansi vs Ram Niwas
2017 Latest Caselaw 7366 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 
Civil Misc. Delay Condonaton Application No.85744 of 2017
 
IN
 
Civil Misc. Restoration Application No.85745 of 2017
 
IN
 

 
Case :- SECOND APPEAL No. - 704 of 2012
 

 
Appellant :- Zila Sahkari Bank Ltd.Jhansi
 
Respondent :- Ram Niwas
 
Counsel for Appellant :- M.S. Pipersenia,Hamant Kumar
 
Counsel for Respondent :- V.S. Srivastava,Rama Nand Gupta,Sandeep Srivastava
 

 
Hon'ble Bachchoo Lal,J.

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

Learned counsel for the respondent states that he has no objection if the delay condonation application and restoration application are allowed.

Cause shown is sufficient, therefore, delay condonation application is allowed and delay in filing the restoration application is condoned. The restoration application is allowed and the order dated 2.1.2017 is recalled. The second appeal is restored to its original number.

List after two weeks.

Order Date :- 28.11.2017

Gss