Vinod Kumar vs Smt. Vijai Kanti
2012 Latest Caselaw 3047 ALL

Citation : 2012 Latest Caselaw 3047 ALL
Judgement Date : 18 July, 2012

Allahabad High Court

Vinod Kumar vs Smt. Vijai Kanti on 18 July, 2012

Bench: Prakash Krishna, Arvind Kumar (Ii)




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 137 of 2006
 

 
Petitioner :- Vinod Kumar
 
Respondent :- Smt. Vijai Kanti
 
Petitioner Counsel :- Pradeep Kumar Srivastava
 
Respondent Counsel :- K.K. Tripathi
 

 
Hon'ble Prakash Krishna,J.

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

There is delay of 95 days in filing the appeal. Counter affidavit has been filed but no rejoinder affidavit has yet been filed.

The delay in filing the appeal is sufficiently explained. We, therefore, condone the delay in filing the appeal.

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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