Ram Babu And Ors vs Smt. Bimlesh Kumari
2013 Latest Caselaw 1560 ALL

Citation : 2013 Latest Caselaw 1560 ALL
Judgement Date : 1 May, 2013

Allahabad High Court

Ram Babu And Ors vs Smt. Bimlesh Kumari on 1 May, 2013

Bench: Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 37 of 1998
 

 
Petitioner :- Ram Babu And Ors
 
Respondent :- Smt. Bimlesh Kumari
 
Petitioner Counsel :- Kr. R.C. Singh
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Application dated 21986 of 1998

The appeal was reported defective on account of the fact that learned counsel for the appellant has not filed certified copy of the decree of first appellate court and the judgment of the trial court alongwith the memo of appeal.

Alongwith the application dated 25.3.1998 learned counsel for the appellant filed certified copy of the decree of first appellate court and certified copy of judgment and order passed by the trial court. The defect as pointed out in the report of Stamp Reporter dated 7.2.1998 has been removed.

The application is allowed. Office is to assign regular number to the appeal.

Order Date :- 1.5.2013

P.P.