Sunita Devi vs M/S Amba Enterprises Through Hari ...
2019 Latest Caselaw 4086 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 534 of 2019
 
Appellant :- Sunita Devi
 
Respondent :- M/S Amba Enterprises Through Hari Om Patel And 2 Others
 
Counsel for Appellant :- Satya Deo Ojha,Vijay Gopal
 

 
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 :- 3.5.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 534 of 2019

Appellant :- Sunita Devi

Respondent :- M/S Amba Enterprises Through Hari Om Patel And 2 Others

Counsel for Appellant :- Satya Deo Ojha,Vijay Gopal

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. Admit.

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

4. Call for record of Court below.

5. Steps be taken immediately.

Order Date :- 3.5.2019/Mukesh