Ali Mulhaq vs Smt.Ram Kali And Others
2019 Latest Caselaw 2706 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- FIRST APPEAL FROM ORDER No. - 150 of 2000
 
Appellant :- Ali Mulhaq
 
Respondent :- Smt.Ram Kali And Others
 
Counsel for Appellant :- S.P.Sharma
 

 
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. - 150 of 2000

Appellant :- Ali Mulhaq

Respondent :- Smt.Ram Kali And Others

Counsel for Appellant :- S.P.Sharma

Hon'ble Dr. Kaushal Jayendra Thaker,J.

( Ref: Civil Misc. Restoration Application )

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 30.1.2019, 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. - 150 of 2000

Appellant :- Ali Mulhaq

Respondent :- Smt.Ram Kali And Others

Counsel for Appellant :- S.P.Sharma

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.

Issue fresh notice to the Insurance Company by speed / registered post returnable on 2.5.2019.

Order Date :- 9.4.2019/Mukesh