Narain Kumar Singh vs Union Of India
2019 Latest Caselaw 4629 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 578 of 2019
 
Appellant :- Narain Kumar Singh
 
Respondent :- Union Of India
 
Counsel for Appellant :- Balwant Singh
 

 
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 respondent by speed / registered post returnable on 26.8.2019.

4. Steps be taken immediately.

Order Date :- 16.5.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 578 of 2019

Appellant :- Narain Kumar Singh

Respondent :- Union Of India

Counsel for Appellant :- Balwant Singh

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 of five days in filing appeal is hereby condoned.

4. This application, accordingly, stands allowed.

Order Date :- 16.5.2019/Mukesh