Kanta Maurya vs Ram Samujh
2013 Latest Caselaw 1621 ALL

Citation : 2013 Latest Caselaw 1621 ALL
Judgement Date : 2 May, 2013

Allahabad High Court

Kanta Maurya vs Ram Samujh on 2 May, 2013

Bench: Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- SECOND APPEAL No. - 431 of 1992
 

 
Petitioner :- Kanta Maurya
 
Respondent :- Ram Samujh
 
Petitioner Counsel :- U.S.M.Tripathi,Anil Kant Tripathi
 
Respondent Counsel :- Ganga Prasad,Gopal Srivastava
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Prayer has been made on behalf of Sri Ganga Prasad, learned counsel appearing on behalf of heirs of defendant respondent no.1 to grant time to file counter affidavit to the application under Section 5 of the Limitation Act filed with the substitution application.

In the meantime, notice be issued to respondent no. 2. Steps be taken within a period of two weeks by both ways i.e. ordinary process as well as registered post A.D.

Order Date :- 2.5.2013

P.P.

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