Suresh Kumar vs Smt. Gyan Devi And Another
2018 Latest Caselaw 3602 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 520 of 2000
 
Appellant :- Suresh Kumar
 
Respondent :- Smt. Gyan Devi And Another
 
Counsel for Appellant :- Pankaj Mithal
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1.     Perused Office Report dated 9.10.2018. Service upon appellant is deemed sufficient.

2.    None appeared on behalf of appellant and respondents.

3.    Delay in filing the present appeal having been condoned vide order of date passed on Delay Condonation Application, let appeal be registered with regular number.

4.    List before the Court taking up such matters.

Order Date :- 12.11.2018/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 520 of 2000

Appellant :- Suresh Kumar

Respondent :- Smt. Gyan Devi And Another

Counsel for Appellant :- Pankaj Mithal

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 :- 12.11.2018/Mukesh