Smt.Vimla vs Sita Ram
2012 Latest Caselaw 434 ALL

Citation : 2012 Latest Caselaw 434 ALL
Judgement Date : 17 April, 2012

Allahabad High Court

Smt.Vimla vs Sita Ram on 17 April, 2012

Bench: Sheo Kumar Singh, Arvind Kumar (Ii)




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL No. - 660 of 2001
 

 
Petitioner :- Smt.Vimla
 
Respondent :- Sita Ram
 
Petitioner Counsel :- Ramanand Gupta,H.C.Mishra,V.K.S. Gaur
 
Respondent Counsel :- K.P. Tiwari
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Arvind K. Tripathi,J.

On 29.2.12, respondent was allowed time to file paper-book. No paper-book has as yet been filed.

In view of the aforesaid, no further time is allowed to the respondent for the said purpose.

However, as the appellant has already filed the paper-book, if the appeal is otherwise ready, it may be listed for hearing.

Order Date :- 17.4.2012

sks-grade iv

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