Paras Nath vs Union Of India
2019 Latest Caselaw 5112 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 663 of 2019
 
Appellant :- Paras Nath
 
Respondent :- Union Of India
 
Counsel for Appellant :- Ravi Prakash Srivastava
 

 
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. A copy of memo of appeal be given to learned counsel who normally appears for Union of India through General Manager North Eastern Railway, Gorakhpur and seek instructions from the insurance company.

3. Admit.

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

5. Steps be taken immediately.

6. List on 14th August, 2019.

Order Date :- 28.5.2019/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 663 of 2019

Appellant :- Paras Nath

Respondent :- Union Of India

Counsel for Appellant :- Ravi Prakash Srivastava

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 :- 28.5.2019/Mukesh