Savita And 2 Others vs Union Of India
2019 Latest Caselaw 4949 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 628 of 2019
 
Appellant :- Savita and 2 Others
 
Respondent :- Union Of India
 
Counsel for Appellant :- Manoj Kumar Tripathi
 
Counsel for Respondent :- Rajnish Kumar Rai
 

 
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 in filing appeal is hereby condoned.

4. This application, accordingly, stands allowed.

Order Date :- 23.5.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 628 of 2019

Appellant :- Savita and 2 Others

Respondent :- Union Of India

Counsel for Appellant :- Manoj Kumar Tripathi

Counsel for Respondent :- Rajnish Kumar Rai

Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Heard Sri Manok Kumar Tripathi, learned counsel for appellant and Sri Rajnish Kumar Rai, learned counsel for respondent.

2. 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.

3. Admit.

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

5. Call for record of Court below.

6. Steps be taken immediately.

7. List on 9th December, 2019 for final disposal.

Order Date :- 23.5.2019/Mukesh