Smt. Sheetal vs Sri Maharaj Singh
2014 Latest Caselaw 4543 ALL

Citation : 2014 Latest Caselaw 4543 ALL
Judgement Date : 19 August, 2014

Allahabad High Court

Smt. Sheetal vs Sri Maharaj Singh on 19 August, 2014

Bench: Rajes Kumar, Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 308 of 2006
 

 
Appellant :- Smt. Sheetal
 
Respondent :- Sri Maharaj Singh
 
Counsel for Appellant :- Manoj Kumar Rajvanshi
 
Counsel for Respondent :- I.K. Chaturvedi
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

The delay has already been condoned. Office is directed to give regular number to this appeal.

The appellant is present in person along with her counsel. Learned counsel for the respondent states that due to unavoidable reason, the respondent could not come and he requested that some other date may be fixed.

On the request of learned counsel for the both the parties, list on 28.8.2014. On that day, both the parties shall appear in person.

Order Date :- 19.8.2014

Download the LatestLaws.com Mobile App