Allahabad High Court
U.P.Pasi Jagriti Mandal Society ... vs Devi Dayal Chauhan on 12 August, 2010
Author: Anil Kumar
Bench: Anil Kumar
Court No. - 11 Case :- SECOND APPEAL DEFECTIVE No. - 274 of 2009 Petitioner :- U.P.Pasi Jagriti Mandal Society Through Secy. Veer Nagar Respondent :- Devi Dayal Chauhan Petitioner Counsel :- H.N.B.Sinha Respondent Counsel :- Brijesh Kumar Saxena,Jaspreet Singh (C.M.Application No. 69947 of 2009) Hon'ble Anil Kumar,J.
Heard Sri H.N.B. Sinha, learned counsel for the appellant, Sri Brijesh Kumar Saxena, learned counsel for the respondent and perused the record. Cause shown in the affidavit filed in support of the application for condonation of delay in filing the appeal is sufficient. Accordingly, delay condoned.
Order Date :- 12.8.2010 krishna/* Hon'ble Anil Kumar,J.
As prayed by the learned counsel for the parties, list in the week commencing 23.08.2010.
Order Date :- 12.8.2010 krishna/*