Smt. Monika Rana vs Shri Kamal Sobati
2011 Latest Caselaw 2941 ALL

Citation : 2011 Latest Caselaw 2941 ALL
Judgement Date : 22 July, 2011

Allahabad High Court

Smt. Monika Rana vs Shri Kamal Sobati on 22 July, 2011

Bench: Satya Poot Mehrotra, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 168 of 2009
 

 
Petitioner :- Smt. Monika Rana
 
Respondent :- Shri Kamal Sobati
 
Petitioner Counsel :- Sanjai Singh
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Yogesh Chandra Gupta,J.

Perused the office report dated 30.05.2011/07.07.2011 in regard to service of notice issued to the respondent by Registered Post A.D. on the Delay Condonation Application.

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 contained in 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 in the next cause list.

Order Date :- 22.7.2011