Central Ware Housing Corporation ... vs M/S Harnam Singh And Co And Others
2019 Latest Caselaw 1289 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2233 of 2005
 
Appellant :- Central Ware Housing Corporation And Others
 
Respondent :- M/S Harnam Singh And Co And Others
 
Counsel for Appellant :- Satya Prakash Singh,Murlidhar,R.P. Singh,Yash Tandon
 
Counsel for Respondent :- H.M.B. Sinha,K.K. Dwivedi,M.B. Sinha,M.K. Rajvanshi,Sunil Kumar Shukla,Vikrant Pandey,Yadvendra Rai Pandey
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Restoration Application No.18 of 2018)

Heard Ms. Gunjan Jadwani, learned counsel for appellant. None appears for respondent today.

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 11.12.2018 , 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. - 2233 of 2005

Appellant :- Central Ware Housing Corporation And Others

Respondent :- M/S Harnam Singh And Co And Others

Counsel for Appellant :- Satya Prakash Singh,Murlidhar,R.P. Singh,Yash Tandon

Counsel for Respondent :- H.M.B. Sinha,K.K. Dwivedi,M.B. Sinha,M.K. Rajvanshi,Sunil Kumar Shukla,Vikrant Pandey,Yadvendra Rai Pandey

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.18 of 2018.

List on 24.4.2019.

Order Date :- 14.3.2019/Mukesh