Gopesh Kumar Gupta vs Shakeel Ahmad And 4 Others
2019 Latest Caselaw 4101 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 531 of 2019
 
Appellant :- Gopesh Kumar Gupta
 
Respondent :- Shakeel Ahmad And 4 Others
 
Counsel for Appellant :- In Person,Satya Deo Ojha
 

 
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. - 531 of 2019

Appellant :- Gopesh Kumar Gupta

Respondent :- Shakeel Ahmad And 4 Others

Counsel for Appellant :- In Person,Satya Deo Ojha

Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Heard.

2. I have requested Sri K.S. Amist, Advocate, who normally appears for New India Assurance Company Limited to accept a copy of memo of appeal and seek instructions from the insurance company.

3. The delay of 41 days in filing this appeal having been condoned vide order of date passed on Delay Condonation Application, let appeal be registered with regular number.

4. List on 31.5.2019. This matter can be disposed of at the next hearing.

Order Date :- 3.5.2019/Mukesh