Smt. Savitri Devi (Since ... vs Shri Kamlesh 5 Others
2018 Latest Caselaw 3197 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 24
 
Case :- SECOND APPEAL No. - 686 of 2013
 
Appellant :- Smt. Savitri Devi (Since Deceased) And 9 Others
 
Respondent :- Shri Kamlesh 5 Others
 
Counsel for Appellant :- Akhilanand Pandey,S.C. Varma
 
Counsel for Respondent :- S.N. Singh,Rajesh Kumar,S. Singh
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Restoration Application )

Called in revised. None present.

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. - 686 of 2013

Appellant :- Smt. Savitri Devi (Since Deceased) And 9 Others

Respondent :- Shri Kamlesh 5 Others

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

Counsel for Respondent :- S.N. 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