Smt. Rita & 3 Others vs Uttarakhand Transport ...
2018 Latest Caselaw 3035 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 862 of 2017
 

 
Appellant :- Smt. Rita & 3 Others
 
Respondent :- Uttarakhand Transport Corporation & Another
 
Counsel for Appellant :- Pavan Kishore,Piyush Kishore Srivastava
 

 
Hon'ble Abhinava Upadhya,J.

Hon'ble Bachchoo Lal,J.

Re:  Civil Misc. Delay Condonation Application No. 184717 of 2017

The office report dated 19.9.2018 says that the notices were sent but neither the undelivered cover nor acknowledgement has been received back and this Court vide its order dated 20.9.2018 has held the notice to be sufficient on the delay condonation application.

The cause shown is sufficient.  The application is allowed.  The delay is condoned.

Office is directed to give regular number to the appeal.

Learned counsel for the appellants will take steps within ten days for service upon the respondents.

List after service of notice upon respondents.

Order Date :- 4.10.2018

Masarrat

                                       (Abhinava Upadhya,J.)      (Bachchoo Lal,J.)