Bhonu Prasad And Anr vs Lalti Devi And Others
2019 Latest Caselaw 1270 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Case :- FIRST APPEAL FROM ORDER No. - 687 of 1997
 
Appellant :- Bhonu Prasad And Anr
 
Respondent :- Lalti Devi And Others
 
Counsel for Appellant :- D.S.P. Singh,Ramesh Upadhyaya,S.K. Singh,S.P.Singh,S.N. Upadhaya
 
Counsel for Respondent :- Sankatha Rai,V.C. Dixit,Vinod Kumar Rai
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Restoration Application No.5 of 2019)

Heard Sri Rajan Upadhyay holding brief of Sri S.N. Upadhaya, learned counsel for appellant.

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 31.1.2019, dismissing the appeal is recalled and the appeal is restored to its original number.

Order Date :- 14.3.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER No. - 687 of 1997

Appellant :- Bhonu Prasad And Anr

Respondent :- Lalti Devi And Others

Counsel for Appellant :- D.S.P. Singh,Ramesh Upadhyaya,S.K. Singh,S.P.Singh,S.N. Upadhaya

Counsel for Respondent :- Sankatha Rai,V.C. Dixit,Vinod Kumar Rai

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 No.5 of 2019.

List this appeal for disposal on 11.4.2019.

Order Date :- 14.3.2019/Mukesh