Smt. Manorama Devi W/O Dileep ... vs Dileep Kumar Saxena S/O ...
2012 Latest Caselaw 2925 ALL

Citation : 2012 Latest Caselaw 2925 ALL
Judgement Date : 16 July, 2012

Allahabad High Court

Smt. Manorama Devi W/O Dileep ... vs Dileep Kumar Saxena S/O ... on 16 July, 2012

Bench: Prakash Krishna, Arvind Kumar (Ii)




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 56 of 2009
 

 
Petitioner :- Smt. Manorama Devi W/O Dileep Saxena
 
Respondent :- Dileep Kumar Saxena S/O P.D.Saxena
 
Petitioner Counsel :- Sah. O.P.Agarwal,Braham Singh
 

 
Hon'ble Prakash Krishna,J.

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

One application for condonation of delay has been filed. Learned counsel for the appellant has also filed court fees worth Rs.33/- along with application for condonation of delay.

List in the next cause list. It is made clear that learned counsel for the appellant shall be ready to argue out the appeal for admission.

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

Order Date :- 16.7.2012

MK/

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