Pradeep Kumar vs Amit Chaudhary And 3 Others
2019 Latest Caselaw 4633 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 573 of 2019
 
Appellant :- Pradeep Kumar
 
Respondent :- Amit Chaudhary And 3 Others
 
Counsel for Appellant :- Satya Deo Ojha
 

 
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.I have taken aid of Sri Rakesh Bahadur- Advocate who normally appears for New India Assurance Company Limited.

2. Admit.

3. Issue notice to the respondent by speed / registered post.

4. Call for record of Court below.

5. Steps be taken immediately.

Order Date :- 16.5.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 573 of 2019

Appellant :- Pradeep Kumar

Respondent :- Amit Chaudhary And 3 Others

Counsel for Appellant :- 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 of 11 days in filing appeal is hereby condoned.

4. This application, accordingly, stands allowed.

Order Date :- 16.5.2019/Mukesh