Smt. Arti Pandey vs Pradeep Kumra Pandey
2013 Latest Caselaw 4090 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 92 of 2013
 

 
Appellant :- Smt. Arti Pandey
 
Respondent :- Pradeep Kumra Pandey
 
Counsel for Appellant :- Shashi Bhushan Mishra
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

        On account of failure of the part of the learned counsel for the appellant in taking requisite steps for issuance of Notice pursuant to the order dated 21st March, 2013 passed on the Delay Condonation Application, the case is listed today under Chapter-XII, Rule 4 of the Rules of the Court with the Office Report dated 23.05.2013/04.07.2013.

     Civil Misc. Application No. ... of 2013 has been filed today.

        Registry is directed to give appropriate Number to the aforesaid Application. 

        Along-with the said Application, requisite steps have been taken.

        Delay in taking steps is condoned. 

       Office is directed to proceed.

       Notice will now be issued fixing 30th September, 2013.

       List on 30th September, 2013.

Order Date :- 12.7.2013

Priyanka