U.P.S.R.T.C. vs Chetan Kumar Barnwal & Others
2017 Latest Caselaw 5596 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 804 of 1998
 

 
Appellant :- U.P.S.R.T.C.
 
Respondent :- Chetan Kumar Barnwal & Others
 
Counsel for Appellant :- Samir Sharma
 
Counsel for Respondent :- C.B. Singh,R.B.Singh,Shesh Kumar
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Saral Srivastava,J.

In Ref: Civil Misc. Delay Condonation Application No.  98.

Heard Sri Alok Mishra, learned counsel for the appellant.

This delay condonation application has been filed praying for condoning the delay of 7 days as reported. Affidavits have been exchanged between the parties. In view of the submissions raised and the averments made in support of the delay condonation application, we are satisfied that sufficient cause has been made out to condone the delay.

The delay is condoned.

The appeal shall be treated within time.

Order Date :- 23.10.2017

Ishan

.

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 804 of 1998

Appellant :- U.P.S.R.T.C.

Respondent :- Chetan Kumar Barnwal & Others

Counsel for Appellant :- Samir Sharma

Counsel for Respondent :- C.B. Singh,R.B.Singh,Shesh Kumar

Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Saral Srivastava,J.

Admit.

The claimants are represented by Sri Shesh Kumar, learned counsel who has put in appearance. The respondent no. 4 who was put to notice on the Section 5 application has not respond till date. Service is deemed to be sufficient.

Matter shall be proceed accordingly.

Office is directed to give a regular number to this appeal.

List in the next cause list.

Order Date :- 23.10.2017

Ishan