U.P.S.I.D.C.. Ltd. vs Smt. Savita Rani And Another
2021 Latest Caselaw 9301 ALL

Citation : 2021 Latest Caselaw 9301 ALL
Judgement Date : 2 August, 2021

Allahabad High Court

U.P.S.I.D.C.. Ltd. vs Smt. Savita Rani And Another on 2 August, 2021

Bench: Kaushal Jayendra Thaker, Subhash Chand




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- FIRST APPEAL No. - 498 of 2015
 

 
Appellant :- U.P.S.I.D.C.. Ltd.
 
Respondent :- Smt. Savita Rani And Another
 
Counsel for Appellant :- Vivek Kumar Birla,Anil Pathak
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Hon'ble Subhash Chand,J.

Ref: Civil Misc. Restoration Application along with Civil Misc. Delay Condonation Application

Today, also the counsel has not appeared before this Court.

The appeal came to be dismissed on 22.9.2015 for want of prosecution which was requested to be recalled on 27th August 2017.

The order of 2015 was requested to be recalled on 27th August 2017. Unfortunately, in the High Court, the matter is pending for a period of three years without even notice to the other side. Thus, a long period of time lapsed more particularly seven years. We are not aware what is the fate of the Judgment of the Court below.

We have no other option but to dismiss this petition as the delay has not been explained properly.

Accordingly, delay condonation application is dismissed.

The matter is also not restored back.

Order on Appeal

Delay condonation and restoration application having been dismissed, the appeal also stand dismissed.

Order Date :- 2.8.2021

Ram Murti