Sanjeev Suri vs Km. Nihi Jaiswal
2018 Latest Caselaw 3372 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2297 of 2010
 

 
Appellant :- Sanjeev Suri
 
Respondent :- Km. Nihi Jaiswal
 
Counsel for Appellant :- Rajesh Gupta
 
Counsel for Respondent :- Madan Mohan Chaurasisa,Vinayak Mithal
 

 
Hon'ble Abhinava Upadhya,J.

Hon'ble Bachchoo Lal,J.

Re: Civil Misc. Delay Condonation Application No. 116396 of 2017.

This is a restoration application filed with delay of 13 months.

Notices were issued but till date neither any objection nor counter affidavit has been filed from opposite side.

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

Order on Civil Misc. Restoration Application No. 116398 of 2017.

The cause shown is sufficient. The order dated 9.3.2016 is hereby recalled. The restoration application is allowed. The appeal is restored to its original number.

List after three weeks.

It is made clear that any further action or incident that may have taken place from the party in which the appeal stood dismissed will not be in any way affected by restoration application of this appeal.

Order Date :- 26.10.2018

Masarrat

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