Allahabad High Court
Smt. Usha Shahi And 3 Others vs Akhilesh Kumar Pandey And 2 Others on 14 March, 2022
Author: Ajai Tyagi
Bench: Kaushal Jayendra Thaker, Ajai Tyagi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 2 Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1593 of 2014 Appellant :- Smt. Usha Shahi And 3 Others Respondent :- Akhilesh Kumar Pandey And 2 Others Counsel for Appellant :- Pawan Kumar Srivastava,Ashok Kumar Singh,Gaurav Singh Hon'ble Dr. Kaushal Jayendra Thaker,J.
Hon'ble Ajai Tyagi,J.
(Ref : Civil Misc. Restoration Application 393959 of 2014) This restoration application was filed within time but it has taken 8 years to restore. This is an application seeking recall of order dated 05.11.2014 dismissing the appeal for want of prosecution. Cause shown is sufficient.
Hence, the order dated 05.11.2014 is hereby recalled. .
(Order on Civil Misc. Delay Condonation Application) This is an application seeking condonation of delay in filing the appeal. Cause shown is sufficient.
Delay is condoned ex-parte.
This application, accordingly, stands allowed. .
(Order on Appeal) Delay in filing the appeal has been condoned vide order of the date passed in delay condonation application Office to give regular number.
Issue notice to respondents returnable on 23.05.2022. List the matter on 23.05.2022.
Order Date :- 14.3.2022 PS