Ismail vs Pratap Bahadur
2019 Latest Caselaw 4421 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 244 of 1983
 
Appellant :- Ismail
 
Respondent :- Pratap Bahadur
 
Counsel for Appellant :- ,Mahtab Alam
 
Counsel for Respondent :- A.K. Gupta,V.K. Gupta
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Restoration Application No.3 of 2019)

Heard learned counsel for the parties.

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 14.3.2019, dismissing the appeal is recalled and the appeal is restored to its original number.

Order Date :- 13.5.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER No. - 244 of 1983

Appellant :- Ismail

Respondent :- Pratap Bahadur

Counsel for Appellant :- ,Mahtab Alam

Counsel for Respondent :- A.K. Gupta,V.K. Gupta

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.3 of 2019.

List on 27.5.2019 for final disposal.

Order Date :- 13.5.2019/Mukesh