Kanchan Prasad And Ors. vs Mahadeva Nand Giri And Ors.
2018 Latest Caselaw 3590 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 
Case :- FIRST APPEAL FROM ORDER No. - 436 of 1987
 
Appellant :- Kanchan Prasad And Ors.
 
Respondent :- Mahadeva Nand Giri And Ors.
 
Counsel for Appellant :- Sripat Narain Singh,Satyendra Pandey
 
Counsel for Respondent :- S.N.Shukla,Rahul Sripat,Sanjay Shukla,Satendra Singh
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc.Delay Condonation Application)

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 is condoned.

Order Date :- 12.11.2018/Mukesh

Case :- FIRST APPEAL FROM ORDER No. - 436 of 1987

Appellant :- Kanchan Prasad And Ors.

Respondent :- Mahadeva Nand Giri And Ors.

Counsel for Appellant :- Sripat Narain Singh,Satyendra Pandey

Counsel for Respondent :- S.N.Shukla,Rahul Sripat,Sanjay Shukla,Satendra Singh

Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Restoration Application)

Sri Rahul Sripat, learned counsel for the respondent has sent illness slip.

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 8.9.2008, dismissing the appeal is recalled and the appeal is restored to its original number.

Order Date :- 12.11.2018/Mukesh

Case :- FIRST APPEAL FROM ORDER No. - 436 of 1987

Appellant :- Kanchan Prasad And Ors.

Respondent :- Mahadeva Nand Giri And Ors.

Counsel for Appellant :- Sripat Narain Singh,Satyendra Pandey

Counsel for Respondent :- S.N.Shukla,Rahul Sripat,Sanjay Shukla,Satendra Singh

Hon'ble Dr. Kaushal Jayendra Thaker,J.

Appeal is restored to its original number.

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

List before the Court taking up such matter.

Order Date :- 12.11.2018/Mukesh