Km. Ram Sakhi vs U.P. State Road Transport And Ors
2018 Latest Caselaw 2228 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 
Case :- FIRST APPEAL FROM ORDER No. - 41 of 1984
 
Appellant :- Km. Ram Sakhi
 
Respondent :- U.P. State Road Transport And Ors
 
Counsel for Appellant :- V.K Dhaon,Brijesh Kumar Shukla
 
Counsel for Respondent :- Chandra Shekher Pandey,Prabhakar Tiwari,Ravindra Pratap Singh
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(In Re:- Delay Condonation Application )

1. This is an application seeking condonation of delay in filing appeal.

2. Cause shown is sufficient.

3. Delay in filing appeal is hereby condoned.

4. This application, accordingly, stands allowed.

Order Date :- 29.8.2018/Mukesh

Case :- FIRST APPEAL FROM ORDER No. - 41 of 1984

Appellant :- Km. Ram Sakhi

Respondent :- U.P. State Road Transport And Ors

Counsel for Appellant :- V.K Dhaon,Brijesh Kumar Shukla

Counsel for Respondent :- Chandra Shekher Pandey,Prabhakar Tiwari,Ravindra Pratap Singh

Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. The delay in filing this appeal having been condoned vide order of date passed on Delay Condonation Application, let appeal be registered with regular number.

2. The original appellant has passed away, his heirs be substituted by tomorrow.

3. List this appeal on 31st August, 2018 for further hearing so that the pleadings are completed.

Order Date :- 29.8.2018/Mukesh