Smt. Anamika Verma vs Vikram Kumar Verma
2014 Latest Caselaw 3183 ALL

Citation : 2014 Latest Caselaw 3183 ALL
Judgement Date : 15 July, 2014

Allahabad High Court

Smt. Anamika Verma vs Vikram Kumar Verma on 15 July, 2014

Bench: Rajes Kumar, Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL No. - 96 of 2014
 

 
Appellant :- Smt. Anamika Verma
 
Respondent :- Vikram Kumar Verma
 
Counsel for Appellant :- Saurabh Sachan,A.K. Sachan,A.K.Sachan
 
Counsel for Respondent :- B.N. Rai,Adarsh Kumar,Adarsh Kumar Rai
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Joint affidavit on behalf of the appellant and respondent filed today is taken on record.

In terms of the agreement entered into between the parties, stated in the joint affidavit, the amount has to be paid.

Learned counsel for the respondent submitted that by 30th August, 2014, the amount shall be paid as stipulated between the parties under the terms of the agreement.

On his request, list on 30.8.2014 in Chambers at 3-30 P.M.

Order Date :- 15.7.2014

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