U.P.State Road Transport Corp. vs Mahesh Chandra Sharma & Others
2018 Latest Caselaw 3439 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 428 of 2000
 
Appellant :- U.P.State Road Transport Corp.
 
Respondent :- Mahesh Chandra Sharma & Others
 
Counsel for Appellant :- M.M.Sahai
 

 
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. Heard.

3. Cause shown is sufficient.

4. Delay in filing appeal is hereby condoned.

5. This application, accordingly, stands allowed.

Order Date :- 30.10.2018/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 428 of 2000

Appellant :- U.P.State Road Transport Corp.

Respondent :- Mahesh Chandra Sharma & Others

Counsel for Appellant :- M.M.Sahai

Hon'ble Dr. Kaushal Jayendra Thaker,J.

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

2.  List before the Court taking up such matters. 

Order Date :- 30.10.2018/Mukesh