Piyush Kumar Singh vs Anupam Jain And 3 Others
2019 Latest Caselaw 3699 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 507 of 2019
 

 
Appellant :- Piyush Kumar Singh
 
Respondent :- Anupam Jain And 3 Others
 
Counsel for Appellant :- I.P. Singh,Sachida Nand Tripathi
 

 
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 :- 29.4.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 507 of 2019

Appellant :- Piyush Kumar Singh

Respondent :- Anupam Jain And 3 Others

Counsel for Appellant :- I.P. Singh,Sachida Nand Tripathi

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 S.K. Mehrotra, Advocate, who normally appears for New India Insurance Company Limited to accept a copy of memo of appeal.

3. Admit.

4. Issue notice to the respondents by speed / registered post.

5. Call for record of Court below.

6. Steps be taken immediately.

7. List in the month of September, 2019.

Order Date :- 29.4.2019/Mukesh