Kashi Ram & Another vs Hardas & Others
2017 Latest Caselaw 5478 ALL

Citation : 2017 Latest Caselaw 5478 ALL
Judgement Date : 13 October, 2017

Allahabad High Court

Kashi Ram & Another vs Hardas & Others on 13 October, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 8
 
Civil Misc. Delay Condonation Application No. 159919 of 2017.
 
IN 
 
Civil Misc. Restoration  Application No. 159920 of 2017
 
IN
 

 
Case :- SECOND APPEAL No. - 782 of 2007
 

 
Appellant :- Kashi Ram & Another
 
Respondent :- Hardas & Others
 
Counsel for Appellant :- Vimal Kumar Yadav,Punit Kumar Gupta
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the appellants.

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

The restoration application is allowed and the order dated 15.2.2017 is recalled.

The second appeal is restored to its original number.

List after two weeks.

Order Date :- 13.10.2017

Gss

Download the LatestLaws.com Mobile App