Smt. Kamla Devi And 2 Ors. vs Madan Lal And 26 Others
2018 Latest Caselaw 3190 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 24
 

 
Case :- SECOND APPEAL No. - 551 of 2013
 
Appellant :- Smt. Kamla Devi And 2 Ors.
 
Respondent :- Madan Lal And 26 Others
 
Counsel for Appellant :- Akhilanand Pandey,Rakesh Pandey,S.C. Varma
 
Counsel for Respondent :- Shiv Nath Singh,Rajesh Kumar,S. Singh
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Restoration Application )

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 2.2.2017, dismissing  the appeal  is recalled and the appeal is restored to its original number.

Order Date :- 10.10.2018/Mukesh

Case :- SECOND APPEAL No. - 551 of 2013

Appellant :- Smt. Kamla Devi And 2 Ors.

Respondent :- Madan Lal And 26 Others

Counsel for Appellant :- Akhilanand Pandey,Rakesh Pandey,S.C. Varma

Counsel for Respondent :- Shiv Nath Singh,Rajesh Kumar,S. 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 on 12th November, 2018.

Order Date :- 10.10.2018/Mukesh