Smt. Devaki vs Subhash Chandra
2014 Latest Caselaw 4776 ALL

Citation : 2014 Latest Caselaw 4776 ALL
Judgement Date : 21 August, 2014

Allahabad High Court

Smt. Devaki vs Subhash Chandra on 21 August, 2014

Bench: Rajes Kumar, Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 210 of 2014
 

 
Appellant :- Smt. Devaki
 
Respondent :- Subhash Chandra
 
Counsel for Appellant :- Sanjay Singh
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Notice issued to the respondent by registered post. Office reported that neither undelivered cover nor acknowledgment slip has returned back. Neither the opposite party is present nor has put the appearance through his counsel. No objection has been filed to the application under Section 5 of the Limitation Act.

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

Admit.

Until further order, the operation of the judgment and decree for divorce dated 27.5.2014 passed by the Principal Judge, Family Court, Rampur shall remain stayed.

List on 8.9.2014.

Order Date :- 21.8.2014

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