U.P. Avas Evam Vikas Parishad vs Hari Prasad Jalan And Others
2018 Latest Caselaw 645 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 
Case :- FIRST APPEAL FROM ORDER No. - 146 of 1993
 
Appellant :- U.P. Avas Evam Vikas Parishad
 
Respondent :- Hari Prasad Jalan And Others
 
Counsel for Appellant :- Rajeev Chaddha,J.P. Singh,Madan Mohan,P.K. Singhal,Pankaj Barman,V.K. Barman
 
Counsel for Respondent :- N.C.Tripathi,Sanjeev Kumar Pandey,Tarun Verma,V.K. Singh
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Ref: Civil Misc. Restoration Application No.89831 of 2017

Heard learned counsel for the parties.

For the reasons disclosed in the affidavit filed in support of the recall application, cause shown constitutes sufficient cause, consequently, restoration application is allowed. Orders dated 2.12.2016 dismissing the Restoration Application No. 365964 of 2013 and the order dated 4.10.2013 dismissing  the appeal are recalled and the Restoration Application No. 365964 of 2013 as well as appeal are restored to its original number.

Order Date :- 17.5.2018

Mukesh

Case :- FIRST APPEAL FROM ORDER No. - 146 of 1993

Appellant :- U.P. Avas Evam Vikas Parishad

Respondent :- Hari Prasad Jalan And Others

Counsel for Appellant :- Rajeev Chaddha,J.P. Singh,Madan Mohan,P.K. Singhal,Pankaj Barman,V.K. Barman

Counsel for Respondent :- N.C.Tripathi,Sanjeev Kumar Pandey,Tarun Verma,V.K. Singh

Hon'ble Dr. Kaushal Jayendra Thaker,J.

Appeal is restored to its original number.

For order see our order of date passed on Civil Misc. Restoration Application No.89831 of 2017

List on 24.5.2018 along with First Appeal From Order No. 145 of 1993.

Order Date :- 17.5.2018/Mukesh

Case :- FIRST APPEAL FROM ORDER No. - 146 of 1993

Appellant :- U.P. Avas Evam Vikas Parishad

Respondent :- Hari Prasad Jalan And Others

Counsel for Appellant :- Rajeev Chaddha,J.P. Singh,Madan Mohan,P.K. Singhal,Pankaj Barman,V.K. Barman

Counsel for Respondent :- N.C.Tripathi,Sanjeev Kumar Pandey,Tarun Verma,V.K. Singh

Hon'ble Dr. Kaushal Jayendra Thaker,J.

Ref: Civil Misc.Delay Condonation Application No.89828 of 2017

Cause shown for delay in filing the restoration application is to the satisfaction of the Court.

Application is allowed, and the delay in filing the Restoration Application No. 365964 of 2013 as well as this restoration application are condoned.

Order Date :- 17.5.2018/Mukesh