SAURABH LAVANIA,J. - (1.) This is an Appeal under Chapter-VIII, Rule-5 of the Allahabad High Court Rules, 1952, assailing the judgment and order dated 04.07.2012 passed in Writ Petition No. 5929 (S/S) of 1994 (Harihar Prasad Pandy v. UCO Bank) and the judgment dated 17.04.2013 passed in Review Petition No. 330 of 2012 (UCO Bank v. Harihar Prasad Pandy).
(2.) The appeal, under consideration, has been filed along with the application for condonation of delay.
(3.) Cause shown in the affidavit filed in support of the application for condonation of delay is sufficinet.;