FA/14/2021
2021 Latest Caselaw 641 UK

Citation : 2021 Latest Caselaw 641 UK
Judgement Date : 3 March, 2021

Uttarakhand High Court

FA/14/2021 on 3 March, 2021

FA No. 14 of 2021
Hon'ble Sharad Kumar Sharma, J.

Mr. Bhupesh Kandpal, Advocate for the appellant.

The report submitted by the Registry with regard to the appellant not being the party in the suit, being Suit No. 91 of 2008, is overruled for the reason being that if the judgment impugned itself is taken into consideration, appellant was the defendant No. 2 to the suit. Hence the said objection is overruled.

The First Appeal has been preferred by the appellant, with Delay Condonation Application No. 2/2021.

Observing thereof that there happens to be 404 days delay in filing the First Appeal, let notices be issued to the respondents on the Delay Condonation Application.

The appellant would take steps within a period of 10 days from today.

List this First Appeal after service of notice on the respondents.

(Sharad Kumar Sharma, J.) 03.03.2021 Mahinder/

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