Laxmi Yadunandan Chaturvedi ... vs Atul Chaturvedi And 10 Others
2018 Latest Caselaw 3147 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 927 of 2018
 

 
Appellant :- Laxmi Yadunandan Chaturvedi Trust And 2 Others
 
Respondent :- Atul Chaturvedi And 10 Others
 
Counsel for Appellant :- Atul Kumar I,Dhrmendra Pande
 

 
Hon'ble Abhinava Upadhya,J.

Hon'ble Bachchoo Lal,J.

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

This court has already held the notice on the delay condonation application to be sufficient. None has put in appearance or filed counter affidavit to the delay condonation application.

The cause shown in the delay condonation application is sufficient to condone the delay. Accordingly, the application is allowed. The delay in filing the appeal 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. - 927 of 2018

Appellant :- Laxmi Yadunandan Chaturvedi Trust And 2 Others

Respondent :- Atul Chaturvedi And 10 Others

Counsel for Appellant :- Atul Kumar I,Dhrmendra Pande

Hon'ble Abhinava Upadhya,J.

Hon'ble Bachchoo Lal,J.

Learned counsel for the appellants prays for and is granted three 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.)