Smt. Sonika Verma vs Amit Kumar Verma
2014 Latest Caselaw 4253 ALL

Citation : 2014 Latest Caselaw 4253 ALL
Judgement Date : 11 August, 2014

Allahabad High Court

Smt. Sonika Verma vs Amit Kumar Verma on 11 August, 2014

Bench: Rajes Kumar, Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 196 of 2014
 

 
Appellant :- Smt. Sonika Verma
 
Respondent :- Amit Kumar Verma
 
Counsel for Appellant :- Sharda Sharam,Vikrant Pandey
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Civil Misc. Delay Condonation Application.

Sri R.K. Gupta, Advocate, has put in appearance on behalf of the respondent.

Heard learned counsel for the parties.

Cause shown is sufficient. The delay in filing the appeal is condoned. The application is allowed.

Both, appellant as well as respondent appeared in person along with their counsel.

List on 4.9.2014.

Order Date :- 11.8.2014

Download the LatestLaws.com Mobile App