Smt. Dhanwati vs Hari Shanker
2012 Latest Caselaw 3020 ALL

Citation : 2012 Latest Caselaw 3020 ALL
Judgement Date : 18 July, 2012

Allahabad High Court

Smt. Dhanwati vs Hari Shanker on 18 July, 2012

Bench: Prakash Krishna, Arvind Kumar (Ii)




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 37 of 2006
 

 
Petitioner :- Smt. Dhanwati
 
Respondent :- Hari Shanker
 
Petitioner Counsel :- K.K. Arora
 
Respondent Counsel :- R.D. Singh
 

 
Hon'ble Prakash Krishna,J.

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

List has been revised. Learned counsel for the parties are not present.

We perused the affidavit filed in support of the application for condonation of delay and also counter affidavit.

Cause shown in not filing the appeal within time is sufficient. The delay of 11 days in filing the appeal is condoned.

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

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

Order Date :- 18.7.2012

MK/

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