Bhagwati Prasad vs Mustafa & Another
2018 Latest Caselaw 2965 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SECOND APPEAL No. - 441 of 1990
 

 
Appellant :- Bhagwati Prasad
 
Respondent :- Mustafa & Another
 
Counsel for Appellant :- S.K.Mehrotra,I.D. Shukla,Onkar Nath Tiwari,P.K. Mishra,S.K. Mehrotra
 
Counsel for Respondent :- Shafiq Mirza,Padam Kant Mishra,Rajendra Pratap Singh
 

 
Hon'ble Mukhtar Ahmad,J.

Heard learned counsel for the applicant.

This is an application to recall the order dated 12.2.2018 whereby the appeal was dismissed for want of prosecution.

The application is within time.

Cause shown for non appearance has been explained in the affidavit filed in support of the recall application.

Hence in the interest of justice, this application is allowed and order dated 12.2.2018 is hereby recalled.

The appeal is restored to its original number.

List it on 11.10.2018.

Learned counsel for the appellant is directed to intimate about this order,in writing to learned counsel for the respondents.

Order Date :- 28.9.2018

M.A.Ansari