Lalta vs Anarmati Alias Atwari Devi And 3 ...
2019 Latest Caselaw 2843 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 427 of 2019
 
Appellant :- Lalta
 
Respondent :- Anarmati Alias Atwari Devi And 3 Others
 
Counsel for Appellant :- Ramesh Rai,Hari Pratap Gupta
 

 
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. - 427 of 2019

Appellant :- Lalta

Respondent :- Anarmati Alias Atwari Devi And 3 Others

Counsel for Appellant :- Ramesh Rai,Hari Pratap Gupta

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. Admit.

3. Issue notice to respondents by registered post returnable on 7.7.2019.

4. Steps be taken within two weeks.

Order Date :- 11.4.2019/Mukesh