Smt. Radhika @ Radha And Ors. vs Dipendra Singh Chauhan
2018 Latest Caselaw 3404 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 586 of 2000
 
Appellant :- Smt. Radhika @ Radha And Ors.
 
Respondent :- Dipendra Singh Chauhan
 
Counsel for Appellant :- K.K. Tripathi
 
Counsel for Respondent :- A.C.Nigam
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(In Re:- Delay Condonation Application )

1. This is an application seeking condonation of delay in filing appeal.

2. Cause shown is sufficient.

3. Delay in filing appeal is hereby condoned.

4. This application, accordingly, stands allowed.

Order Date :- 29.10.2018/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 586 of 2000

Appellant :- Smt. Radhika @ Radha And Ors.

Respondent :- Dipendra Singh Chauhan

Counsel for Appellant :- K.K. Tripathi

Counsel for Respondent :- A.C.Nigam

Hon'ble Dr. Kaushal Jayendra Thaker,J.

1.    Delay in filing the present appeal having been condoned vide order of date passed on Delay Condonation Application, let appeal be registered with regular number.

2.   Admit.

3.   List before the Court taking up such matter.

Order Date :- 29.10.2018/Mukesh