Shyam Sunder vs Dharam Pal
2019 Latest Caselaw 4487 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 289 of 1994
 
Appellant :- Shyam Sunder
 
Respondent :- Dharam Pal
 
Counsel for Appellant :- Vishnu C. Srivastava,Nagendra Kumar Srivastava
 
Counsel for Respondent :- P.K. Keshari
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(In Re:- Delay Condonation Application )

1. Called in revised. None present for respondent. This appeal is of the year 1994.

2. This is an application seeking condonation of delay in filing appeal.

3. Cause shown is sufficient.

4. Delay in filing appeal is hereby condoned.

5. This application, accordingly, stands allowed.

Order Date :- 14.5.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 289 of 1994

Appellant :- Shyam Sunder

Respondent :- Dharam Pal

Counsel for Appellant :- Vishnu C. Srivastava,Nagendra Kumar Srivastava

Counsel for Respondent :- P.K. Keshari

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. List on 22.5.2019 for admission hearing.

Order Date :- 14.5.2019/Mukesh