Ramu Awasthi And Another vs Smt. Poonam And Ors.
2014 Latest Caselaw 3122 ALL

Citation : 2014 Latest Caselaw 3122 ALL
Judgement Date : 14 July, 2014

Allahabad High Court

Ramu Awasthi And Another vs Smt. Poonam And Ors. on 14 July, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1089 of 2013
 

 
Appellant :- Ramu Awasthi And Another
 
Respondent :- Smt. Poonam And Ors.
 
Counsel for Appellant :- Shivendra Pratap Singh
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

The office report dated 07.06.2014 shows that the petitioner has failed to take steps. Therefore, this petition has been listed under Chapter XII Rule 4 of Allahabad High Court Rules.

In the interest of justice one week's further time is granted to learned counsel for the petitioner to take steps, failing which, the writ petition shall stand automatically dismissed without reference to the Court.

Order Date :- 14.7.2014

Tanveer/-

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