Smt. Babita Tripathi vs Sri Pramod Ram Tripathi
2018 Latest Caselaw 3375 ALL

Citation : 2018 Latest Caselaw 3375 ALL
Judgement Date : 26 October, 2018

Allahabad High Court

Smt. Babita Tripathi vs Sri Pramod Ram Tripathi on 26 October, 2018

Bench: Abhinava Upadhya, Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- FIRST APPEAL No. - 515 of 1999
 

 
Appellant :- Smt. Babita Tripathi
 
Respondent :- Sri Pramod Ram Tripathi
 
Counsel for Appellant :- K.K. Mani,K.K. Mishra
 
Counsel for Respondent :- Shyamal Narain,Prashant Pandey
 

 
Hon'ble Abhinava Upadhya,J.

Hon'ble Bachchoo Lal,J.

Re: Civil Misc. Restoration Application No. 278636 of 2012.

This is a restoration application for recalling the order dated 16.8.2012 by which the appeal has been dismissed for non prosecution.

The application has been filed within time. No counter affidavit has been filed. The cause shown is sufficient. The order dated 16.8.2012 is hereby recalled. The restoration application is allowed. The appeal is restored to its original number.

List after two weeks.

Order Date :- 26.10.2018

Masarrat

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

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