Ravi Shankar Yadav vs Smt. Leelawati Devi
2014 Latest Caselaw 3999 ALL

Citation : 2014 Latest Caselaw 3999 ALL
Judgement Date : 4 August, 2014

Allahabad High Court

Ravi Shankar Yadav vs Smt. Leelawati Devi on 4 August, 2014

Bench: Rajes Kumar, Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL No. - 614 of 2008
 

 
Appellant :- Ravi Shankar Yadav
 
Respondent :- Smt. Leelawati Devi
 
Counsel for Appellant :- Rajesh Kumar Singh
 
Counsel for Respondent :- A.K. Dwivedi,P.S.Yadav,Rajesh Kumar,Satyam Singh,Shiv Nath Singh
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Smt. Leelawati Devi is present. Learned counsel for the appellant submitted that due to unavoidable circumstances the appellant could not come to the Court.

It is requested that some another date may be fixed.

List on 1.9.2014 in Chambers at 3-30 p.m. On that day, both the parties shall appear in person.

The appellant is directed to pay a sum of Rs.5,000/- to the respondent towards expenses and for the harassment caused to the respondent. The amount shall be paid by the next date of hearing.

Order Date :- 4.8.2014

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