Smt. Archana Dwivedi And 4 Ors. vs Vivik Kumar Shukla And Ors.
2018 Latest Caselaw 2234 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 
Case :- FIRST APPEAL FROM ORDER No. - 385 of 2003
 
Appellant :- Smt. Archana Dwivedi And 4 Ors.
 
Respondent :- Vivik Kumar Shukla And Ors.
 
Counsel for Appellant :- Rajendra Jaiswal
 
Counsel for Respondent :- Pramod Kumar
 

 
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. - 385 of 2003

Appellant :- Smt. Archana Dwivedi And 4 Ors.

Respondent :- Vivik Kumar Shukla And Ors.

Counsel for Appellant :- Rajendra Jaiswal

Counsel for Respondent :- Pramod Kumar

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.    List on 31st August, 2018 for hearing.

Order Date :- 29.8.2018/Mukesh