Kamalnath vs Manav Prakash And Another
2019 Latest Caselaw 2842 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 430 of 2019
 
Appellant :- Kamalnath
 
Respondent :- Manav Prakash And Another
 
Counsel for Appellant :- Ram Prakash Vishwakarma
 

 
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 :- 11.4.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 430 of 2019

Appellant :- Kamalnath

Respondent :- Manav Prakash And Another

Counsel for Appellant :- Ram Prakash Vishwakarma

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. I have requested Sri Arvind Kumar, Advocate, who normally appears for United India Insurance Company Limited to accept a copy of memo of appeal and seek instructions from the insurance company.

3. Admit.

4. Issue notice to respondents by registered post.

4. Steps be taken within two weeks.

5. List on 7.7.2019 for final disposal.

Order Date :- 11.4.2019/Mukesh