Neena Srivastava vs Mohd. Isrial And Another
2019 Latest Caselaw 3139 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 63 of 2019
 
Appellant :- Neena Srivastava
 
Respondent :- Mohd. Isrial And Another
 
Counsel for Appellant :- Narendra Mohan,Harish Chandra Mishra
 
Counsel for Respondent :- Rajendra Prasad Maury
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Notices are issued way back on 25.1.2019 making it returnable on 12.3.2019. 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. List on 26.4.2019 as fresh for admission hearing.

Order Date :- 18.4.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 63 of 2019

Appellant :- Neena Srivastava

Respondent :- Mohd. Isrial And Another

Counsel for Appellant :- Narendra Mohan,Harish Chandra Mishra

Counsel for Respondent :- Rajendra Prasad Maury

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 :- 18.4.2019/Mukesh