Smt. Seema Makker And Others vs Sri Ram Niwas Gupta And Others
2019 Latest Caselaw 2939 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1286 of 2003
 
Appellant :- Smt. Seema Makker And Others
 
Respondent :- Sri Ram Niwas Gupta And Others
 
Counsel for Appellant :- Suman Jaiswal,Suman Jaiswal,V.P.Varshney,Vinay Kr.Singh Chandel
 
Counsel for Respondent :- K. Shailendra,Pankaj Agarwal,Virendra Kumar
 

 
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 22.11.2018, dismissing the appeal is recalled and the appeal is restored to its original number.

Order Date :- 15.4.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER No. - 1286 of 2003

Appellant :- Smt. Seema Makker And Others

Respondent :- Sri Ram Niwas Gupta And Others

Counsel for Appellant :- Suman Jaiswal,Suman Jaiswal,V.P.Varshney,Vinay Kr.Singh Chandel

Counsel for Respondent :- K. Shailendra,Pankaj Agarwal,Virendra Kumar

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 22.4.2019 for final disposal.

Order Date :- 15.4.2019/Mukesh