Haji Zaki-Ur-Rahman vs Smt.Nagma Farah
2014 Latest Caselaw 4510 ALL

Citation : 2014 Latest Caselaw 4510 ALL
Judgement Date : 19 August, 2014

Allahabad High Court

Haji Zaki-Ur-Rahman vs Smt.Nagma Farah on 19 August, 2014

Bench: Rajes Kumar, Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 258 of 2013
 

 
Appellant :- Haji Zaki-Ur-Rahman
 
Respondent :- Smt.Nagma Farah
 
Counsel for Appellant :- Randhir Singh
 
Counsel for Respondent :- Ved Bhushan Pandey
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

The appellant is present along with his counsel. Learned counsel for the respondent stated that due to unavoidable reason, she could not come. He requested that some other date may be fixed.

List on 15.9.2014. On the said date, both the parties shall appear in person.

Order Date :- 19.8.2014

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