LAWS(UTN)-2014-4-112

SATYADEO SHARMA Vs. DEVENDRA PRAKASH SHARMA

Decided On April 22, 2014
SATYADEO SHARMA Appellant
V/S
Devendra Prakash Sharma Respondents

JUDGEMENT

(1.) Mr. Neeraj Garg, Advocate, present for the appellant.

(2.) Mr. Siddhartha Shah, Advocate, holding Brief of Mr. Ramji Srivastava, Advocate, present for the respondent.

(3.) This is a defendant's second appeal which was filed way back in the year 1994 before the High Court of Judicature at Allahabad. This appeal has never been admitted as yet either by the Allahabad High Court or subsequently after its transfer to this Court under Section 35 of the U.P. Reorganization Act, 2000. The second appeal was, however, dismissed for non prosecution of 03.04.2002. Now in the year 2013, after a gap of more than 10 years an application for recalling the order dated 03.04.2002 has been filed accompanied by a delay condonation application. Learned counsel for the plaintiff-respondent was given time to file objection which he has filed.