Smt. Vijai Lakshmi vs Lalji
2014 Latest Caselaw 1654 ALL

Citation : 2014 Latest Caselaw 1654 ALL
Judgement Date : 12 May, 2014

Allahabad High Court

Smt. Vijai Lakshmi vs Lalji on 12 May, 2014

Bench: Rajes Kumar, Dinesh Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL No. - 241 of 2006
 

 
Appellant :- Smt. Vijai Lakshmi
 
Respondent :- Lalji
 
Counsel for Appellant :- A.K. Gupta,Dinesh Mishra
 
Counsel for Respondent :- Satish Kumar Misra,A.C. Tiwari
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Dinesh Gupta,J.

On the request of learned counsel for the appellant, list in the next cause list i.e. on 19.5.2014 on the top of ten cases of the cause list. It is made clear that the case may not be adjourned. The parties shall appear on the date fixed. This order is being passed in the absence of learned counsel for the respondents. Learned counsel for the appellant may inform about this order in writing to Sri S.K. Mishra and Sri A.C. Tiwari as counsel for the respondents.

Order Date :- 12.5.2014

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