Munna Lal Verma Alias Munnu Lal vs Smt. Manju
2011 Latest Caselaw 3325 ALL

Citation : 2011 Latest Caselaw 3325 ALL
Judgement Date : 1 August, 2011

Allahabad High Court

Munna Lal Verma Alias Munnu Lal vs Smt. Manju on 1 August, 2011

Bench: Satya Poot Mehrotra, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 101 of 2009
 

 
Petitioner :- Munna Lal Verma Alias Munnu Lal
 
Respondent :- Smt. Manju
 
Petitioner Counsel :- L.P. Singh
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Yogesh Chandra Gupta,J.

Civil Misc. Delay Condonation Application No. 183047 of 2009

Perused the office report dated 18.2.2011/29.7.2011 in regard to service of notice issued to the respondent by Registered Post A.D. In view of the said office report, service of notice on the respondent in respect of the Delay Condonation Application is deemed to be sufficient in view of the provisions of Explanation II to Rule 12 of Chapter VIII of the Rules of the Court.

The office is directed to submit report as to whether any learned counsel has put in appearance on behalf of the respondent consequent to service of notice on the respondent having been deemed to be sufficient.

List on 30.8.2011.

Order Date :- 1.8.2011