Anu Kumar vs Ratan Singh And 2 Others
2019 Latest Caselaw 2956 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 442 of 2019
 
Appellant :- Anu Kumar
 
Respondent :- Ratan Singh And 2 Others
 
Counsel for Appellant :- Mohan Srivastava
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. 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. Let appeal be registered with regular number.

4. This application, accordingly, stands allowed.

Order Date :- 15.4.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 442 of 2019

Appellant :- Anu Kumar

Respondent :- Ratan Singh And 2 Others

Counsel for Appellant :- Mohan Srivastava

Hon'ble Dr. Kaushal Jayendra Thaker,J.

I have requested Sri S.B.L. Gaur, Advocate, who normally appears for National Insurance Company Limited to accept a copy of memo of appeal and seek instructions from the insurance company.

List on 30.4.2019 as fresh for admission hearing.

Meanwhile the execution proceedings for recovery against the owner shall be remained stayed.

Order Date :- 15.4.2019/Mukesh