Vinay Dwivedi And Another vs Smt. Munni Devi And Others
2019 Latest Caselaw 4435 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1302 of 2008
 
Appellant :- Vinay Dwivedi and another
 
Respondent :- Smt. Munni Devi and others
 
Counsel for Appellant :- V.P. Shukla
 
Counsel for Respondent :- S.K.Rai, Hemant Kumar, Na,Vipul Kumar
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc.Delay Condonation Application No.11 of 2019)

Cause shown for delay in filing the restoration application is to the satisfaction of the Court.

Application is allowed, and the delay in filing the restoration application is condoned.

Order Date :- 13.5.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER No. - 1302 of 2008

Appellant :- Vinay Dwivedi and another

Respondent :- Smt. Munni Devi and others

Counsel for Appellant :- V.P. Shukla

Counsel for Respondent :- S.K.Rai, Hemant Kumar, Na,Vipul Kumar

Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Restoration Application No.12 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 21.2.2019, 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. - 1302 of 2008

Appellant :- Vinay Dwivedi and another

Respondent :- Smt. Munni Devi and others

Counsel for Appellant :- V.P. Shukla

Counsel for Respondent :- S.K.Rai, Hemant Kumar, Na,Vipul Kumar

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.12 of 2019.

List on 27.5.2019.

Order Date :- 13.5.2019/Mukesh