Nikhilesh Kumar Mishra vs Smt. Jaya Mishra
2011 Latest Caselaw 2454 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL No. - 372 of 2009
 

 
Petitioner :- Nikhilesh Kumar Mishra
 
Respondent :- Smt. Jaya Mishra
 
Petitioner Counsel :- R.S. Mishra
 
Respondent Counsel :- D.K. Mishra
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Yogesh Chandra Gupta,J.

First Appeal No.372 of 2009 (Nikhilesh Kumar Mishra Vs. Smt. Jaya Mishra) is a Family Court Appeal, under Section19 of the Family Court Act, arising out of District Kanpur Nagar and is a Division Bench matter.

First Appeal No.370 of 2009 (State of U.P. Vs. Sher Singh) is an appeal under Section 54 of the Land Acquisition Act for reducing the award arising of District Bulandshahar.

In the memo of Appeal No.372 of 2009, an order dated 8.1.2010 is affixed dismissing the appeal for default, however, the title of the case is mentioned as First Appeal No.370 of 2009 (State of U.P. Vs. Sher Singh).

Counsel for the respondent has filed an application for correction of the number of the appeal as well as the title of the case.

The application is allowed and the number of the appeal and the title of the case in the order dated 8.1.2010 be read as 'First Appeal No.372 of 2009 (Nikhilesh Kumar Mishra Vs. Smt. Jaya Mishra)' instead of 'First Appeal No.370 of 2009 (State of U.P. Vs. Sher Singh)'.

With these observations, the application is disposed of.

Order Date :- 4.7.2011

NS