Seema Srivastava vs Ashish Kumar Srivastava
2014 Latest Caselaw 1995 ALL

Citation : 2014 Latest Caselaw 1995 ALL
Judgement Date : 23 May, 2014

Allahabad High Court

Seema Srivastava vs Ashish Kumar Srivastava on 23 May, 2014

Bench: Rajes Kumar, Dinesh Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL No. - 103 of 2011
 

 
Appellant :- Seema Srivastava
 
Respondent :- Ashish Kumar Srivastava
 
Counsel for Appellant :- K.K. Tripathi
 
Counsel for Respondent :- D.K. Tiwari,S.Kumar,Santosh.Kr.Nigam
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Dinesh Gupta,J.

Despite the time being granted on several occasions and in spite of stop order,the paper book has not been filed by the learned counsel for the appellant. Learned counsel for the appellant sought adjournment on the ground of illness.

List in the next cause list peremptorily.

Order Date :- 23.5.2014

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