Ram Singh vs Kishan Lal
2017 Latest Caselaw 6038 ALL

Citation : 2017 Latest Caselaw 6038 ALL
Judgement Date : 30 October, 2017

Allahabad High Court

Ram Singh vs Kishan Lal on 30 October, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Civil Misc. Delay Condonation Application No. 239551 of 2012.
 
IN
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 193 of 2012
 

 
Appellant :- Ram Singh
 
Respondent :- Kishan Lal
 
Counsel for Appellant :- Rahul Sahai
 

 
Hon'ble Bachchoo Lal,J.

As per office report, service on respondent is sufficient.

Case called out. None is present for the respondent.

Heard learned counsel for the appellant and perused the record.

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

Office is directed to allot the regular number to this appeal.

List after two weeks for hearing on the point of admission.

Order Date :- 30.10.2017

Gss

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