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Supreme Court - Daily Orders

Durgesh vs High Court Of Judicature At Allahabad on 18 August, 2021

Author: R. Subhash Reddy

Bench: R. Subhash Reddy

     ITEM NO.31                    Court 12 (Video Conferencing)                SECTION X

                                   S U P R E M E C O U R T O F         I N D I A
                                           RECORD OF PROCEEDINGS

     MISCELLANEOUS                 APPLICATION    Diary    No.     14439/2021   in     I.A.    NO.
     72479/2021

     DURGESH & ANR.                                                          Petitioner(s)

                                                      VERSUS

     HIGH COURT OF JUDICATURE AT ALLAHABAD                                   Respondent(s)

     (IA No. 72479/2021 - APPEAL AGAINST LD. REGISTRARS ORDER VIII RULE
     6(5), IA No. 90161/2021 - CONDONATION OF DELAY IN FILING AND IA No.
     85122/2021 - CONDONATION OF DELAY IN FILING REVIEW PETITION)

     Date : 18-08-2021 These matters were called on for hearing today.

                            CORAM :
                                 HON'BLE MR. JUSTICE R. SUBHASH REDDY
                                                     [IN CHAMBERS]


     For Petitioner(s)                        Mr. Ajay Kumar Singh, AOR
                                              Mr. Yatharth Singh, Adv.

     For Respondent(s)


                             UPON hearing the counsel the Court made the following
                                               O R D E R

I.A. No. 90161 of 2021 – Application for condonation of delay of 129 days in filing appeal against the Registrar order dated 05.02.2021 is allowed.

Learned counsel for the petitioners has stated that defects have been cured. The review petition is restored to its original number.

I.A. No. 72479 of 2021 stands disposed of. Registry to take further steps as per rules.



Signature Not Verified

Digitally signed by
Rachna
Date: 2021.08.23
17:18:37 IST          (NEETA SAPRA)                                     (DIPTI KHURANA)
Reason:
                      COURT MASTER                                        COURT MASTER