U.P.S.R.T.C. vs Rameshwar Dayal
2019 Latest Caselaw 2702 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- FIRST APPEAL FROM ORDER No. - 173 of 1990
 
Appellant :- U.P.S.R.T.C.
 
Respondent :- Rameshwar Dayal
 
Counsel for Appellant :- Shri Kant Sharma,Sunil Kumar Misra
 
Counsel for Respondent :- Faujdar Rai,Hare Krishna Mishra
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Restoration Application )

Heard learned counsel for the parties.

For the reasons disclosed in the affidavit filed in support of the restoration application, cause shown constitutes sufficient cause, consequently, restoration application is allowed. Order dated 22.5.2013, dismissing the appeal is recalled and the appeal is restored to its original number.

Order Date :- 9.4.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER No. - 173 of 1990

Appellant :- U.P.S.R.T.C.

Respondent :- Rameshwar Dayal

Counsel for Appellant :- Shri Kant Sharma,Sunil Kumar Misra

Counsel for Respondent :- Faujdar Rai,Hare Krishna Mishra

Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc.Delay Condonation Application)

Cause shown for delay in filing the restoration application is to the satisfaction of the Court.

Application is allowed, and the delay in filing the restoration application is condoned.

Order Date :- 9.4.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER No. - 173 of 1990

Appellant :- U.P.S.R.T.C.

Respondent :- Rameshwar Dayal

Counsel for Appellant :- Shri Kant Sharma,Sunil Kumar Misra

Counsel for Respondent :- Faujdar Rai,Hare Krishna Mishra

Hon'ble Dr. Kaushal Jayendra Thaker,J.

Appeal is restored to its original number.

For order see my order of date passed on Civil Misc. Restoration Application.

List on 19.4.2019 showing the name of Sri S.K. Mishra as counsel for appellant.

Name of Shri Kant Sharma and Sri Sunil Kumar Misra be not shown when the case is listed on the next date.

Order Date :- 9.4.2019/Mukesh