Allahabad High Court
Kanhaiya Singh vs M/S Third Eye Packaging Pvt. Ltd. on 17 February, 2020
Author: Kaushal Jayendra Thaker
Bench: Kaushal Jayendra Thaker
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 33 Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1029 of 2019 Appellant :- Kanhaiya Singh Respondent :- M/S Third Eye Packaging Pvt. Ltd. Counsel for Appellant :- Umesh Chandra Tripathi,Ramesh Chandra Mishra Counsel for Respondent :- Chandra Bhan Gupta Hon'ble Dr. Kaushal Jayendra Thaker,J.
(Ref: Civil Misc. Delay Condonation Application) None appears for respondent when the matter is taken up.
This is an application seeking condonation of delay in filing appeal.
Cause shown is sufficient.
The delay in filing the appeal is hereby condoned.
This application, accordingly, stands allowed.
Order Date :- 17.2.2020/Mukesh Court No. - 33 Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1029 of 2019 Appellant :- Kanhaiya Singh Respondent :- M/S Third Eye Packaging Pvt. Ltd.
Counsel for Appellant :- Umesh Chandra Tripathi,Ramesh Chandra Mishra Counsel for Respondent :- Chandra Bhan Gupta Hon'ble Dr. Kaushal Jayendra Thaker,J.
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.
List this appeal for admission hearing on 24.2.2020 as fresh.
Order Date :- 17.2.2020/Mukesh