Uttar Pradesh Sadak Rajya ... vs Kulbeer Kaur & Others
2014 Latest Caselaw 3420 ALL

Citation : 2014 Latest Caselaw 3420 ALL
Judgement Date : 21 July, 2014

Allahabad High Court

Uttar Pradesh Sadak Rajya ... vs Kulbeer Kaur & Others on 21 July, 2014

Bench: Rajes Kumar, Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2615 of 2006
 

 
Appellant :- Uttar Pradesh Sadak Rajya Parivahan Nigam Thru' R.M.
 
Respondent :- Kulbeer Kaur & Others
 
Counsel for Appellant :- Nripendra Mishra
 
Counsel for Respondent :- Ashwani K.Mishra,V. Mishra
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Order-sheet reveals that on number of occasions, time has been allowed to file paper-book. The paper-book has not been filed. An adjournment has been sought by the learned counsel for the appellant on the ground of illness.

List in the next cause list peremptorily.

Order Date :- 21.7.2014

Download the LatestLaws.com Mobile App