Mohammad Aslam vs Smt. Zafar Ara Begum
2012 Latest Caselaw 2776 ALL

Citation : 2012 Latest Caselaw 2776 ALL
Judgement Date : 9 July, 2012

Allahabad High Court

Mohammad Aslam vs Smt. Zafar Ara Begum on 9 July, 2012

Bench: Prakash Krishna, Arvind Kumar (Ii)




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 111 of 2007
 

 
Petitioner :- Mohammad Aslam
 
Respondent :- Smt. Zafar Ara Begum
 
Petitioner Counsel :- T.A. Khan
 
Respondent Counsel :- R.K. Verma
 

 
Hon'ble Prakash Krishna,J.

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

Heard the learned counsel for the parties.

This is an application for condonation of delay of 20 days in filing the appeal. In spite of time granted, no counter affidavit has been filed.

Cause shown in the application for condonation of delay in filing the appeal is sufficient to condone the delay. The delay is condoned.

Office may allot regular number to the appeal.

Let the appeal be listed in the next cause list under heading "for admission".

(Arvind Kumar Tripathi (II),J) (Prakash Krishna,J)

Order Date :- 9.7.2012

MK/

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