Allahabad Development Authority ... vs Chotey Lal (Sence Deceased) And ...
2012 Latest Caselaw 3442 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 144 of 2012
 

 
Petitioner :- Allahabad Development Authority Thru. Vice Chairman
 
Respondent :- Chotey Lal (Sence Deceased) And Others
 
Petitioner Counsel :- B.B. Paul
 

 
Hon'ble Prakash Krishna,J.

Hon'ble Arvind Kumar Tripathi (II),J.

Seen the office report dated 7th August, 2012. It was reported that the appellant has filed court fee worth Rs.1,70,952.50. The deficiency in court fee has been made good.

It is appropriate that a fresh report from Stamp Reporter may also be obtained.

        (A.K. Tripathi (II),J)         (Prakash Krishna,J)

Order Date :- 8.8.2012

MK/

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Case :- FIRST APPEAL DEFECTIVE No. - 144 of 2012

Petitioner :- Allahabad Development Authority Thru. Vice Chairman

Respondent :- Chotey Lal (Sence Deceased) And Others

Petitioner Counsel :- B.B. Paul

Hon'ble Prakash Krishna,J.

Hon'ble Arvind Kumar Tripathi (II),J.

Order on delay condonation application.

Issue notice returnable at an early date.

List after one month.

        (A.K. Tripathi (II),J)         (Prakash Krishna,J)

Order Date :- 8.8.2012

MK/