Pradeep Kumar Verma vs Neetu
2013 Latest Caselaw 4948 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 257 of 2013
 

 
Appellant :- Pradeep Kumar Verma
 
Respondent :- Neetu
 
Counsel for Appellant :- Ashok Nath Tripathi,Bhupendra Kumar Tripathi
 
Counsel for Respondent :- Namit Srivastava
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

Civil Misc. Application No. 225765 of 2013

         Having regard to the averments made in the aforementioned Application, the appellant is granted time till the next date fixed in the matter for filing Certified Copy of the Decree/Formal Order.  

Order on

Civil Misc. (Delay Condonation) Application No. 225763 of 2013

           Issue notice on the aforementioned Delay Condonation Application.

           Notice on behalf of the respondent has been accepted by Sri Namit  Srivastava, learned counsel for the respondent.

           Therefore, no notice need be sent to the respondent.

           Counter Affidavit on behalf of the respondent may be filed within three weeks.

           Rejoinder Affidavit may be filed by the next date fixed in the matter.

          List this case on 18th September, 2013 for consideration of the aforementioned Delay Condonation Application.

Order Date :- 6.8.2013

Priyanka