Virendra Singh And Others vs A.D.J. Ist. Unnao
2018 Latest Caselaw 2291 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 
Case :- FIRST APPEAL FROM ORDER No. - 35 of 1993
 
Appellant :- Virendra Singh And Others
 
Respondent :- A.D.J. Ist. Unnao
 
Counsel for Appellant :- C.B. Pandey,Hepal S. Chadha,Inderpreet S. Chadha,Jay Krishna Shukla,Vijay Kumar Tripathi
 
Counsel for Respondent :- M.S.Kotwal,B.K. Makkar
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Restoration Application)

For the reasons disclosed in the affidavit filed in support of the restoration application, cause shown constitutes sufficient cause, consequently, restoration application is allowed. Order dated 31.8.2015, dismissing  the appeal is recalled and the appeal is restored to its original number.

Order Date :- 31.8.2018/Mukesh

Case :- FIRST APPEAL FROM ORDER No. - 35 of 1993

Appellant :- Virendra Singh And Others

Respondent :- A.D.J. Ist. Unnao

Counsel for Appellant :- C.B. Pandey,Hepal S. Chadha,Inderpreet S. Chadha,Jay Krishna Shukla,Vijay Kumar Tripathi

Counsel for Respondent :- M.S.Kotwal,B.K. Makkar

Hon'ble Dr. Kaushal Jayendra Thaker,J.

1.  Appeal is restored to its original number.

2.  For order see our order of date passed on Civil Misc. Restoration Application.

3.  List on 7th September, 2018.

Order Date :- 31.8.2018/Mukesh

Case :- FIRST APPEAL FROM ORDER No. - 35 of 1993

Appellant :- Virendra Singh And Others

Respondent :- A.D.J. Ist. Unnao

Counsel for Appellant :- C.B. Pandey,Hepal S. Chadha,Inderpreet S. Chadha,Jay Krishna Shukla,Vijay Kumar Tripathi

Counsel for Respondent :- M.S.Kotwal,B.K. Makkar

Hon'ble Dr. Kaushal Jayendra Thaker,J.

(In Re:- Civil Misc. Delay Condonation Application)

1. Cause shown is sufficient.

2. Delay in filing the restoration application is hereby condoned.

3. This application, accordingly, stands allowed.

Order Date :- 31.8.2018/Mukesh