Sublesh And 4 Others vs Regional Manager Uttar Pradesh ...
2018 Latest Caselaw 3146 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 928 of 2018
 

 
Appellant :- Sublesh And 4 Others
 
Respondent :- Regional Manager Uttar Pradesh State Road Transport Coprpration, Depot Sarahanpur And Another
 
Counsel for Appellant :- Devendra Saini
 

 
Hon'ble Abhinava Upadhya,J.

Hon'ble Bachchoo Lal,J.

Re: Civil Misc. Delay Condonation Application No. 1 of 2018

This appeal has been filed by three days delay. Notices were issued and this court with regard to service of notice by order dated 17.9.2018 has already held the notice to be sufficient but none appeared on behalf of the respondents.

The explanation shown in the delay condonation application is sufficient to condone the delay. Accordingly, the application is allowed. The delay is condoned.

Office is directed to give regular number to this appeal.

Order Date :- 9.10.2018

Masarrat

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

.

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 928 of 2018

Appellant :- Sublesh And 4 Others

Respondent :- Regional Manager Uttar Pradesh State Road Transport Coprpration, Depot Sarahanpur And Another

Counsel for Appellant :- Devendra Saini

Hon'ble Abhinava Upadhya,J.

Hon'ble Bachchoo Lal,J.

Learned counsel for the appellants prays for and is allowed two weeks' time to take steps for service on the respondents.

List after service of notice upon respondents.

Order Date :- 9.10.2018

Masarrat

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