Rutththal & Others vs Jyoti
2014 Latest Caselaw 8549 ALL

Citation : 2014 Latest Caselaw 8549 ALL
Judgement Date : 13 November, 2014

Allahabad High Court

Rutththal & Others vs Jyoti on 13 November, 2014

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 344 of 2007
 

 
Appellant :- Rutththal & Others
 
Respondent :- Jyoti
 
Counsel for Appellant :- Dinesh Kumar Yadav,A.R. Nadiwal
 

 
Hon'ble Sudhir Agarwal,J.

1. Learned counsel for the appellant has filed an application seeking condonation of delay in filing the appeal.

2. Perused the office report dated 31.10.2014. Steps have not been taken.

3. The application is, therefore, dismissed under chapter XII Rule 4 of the Allahabad HIgh Court Rules 1952.

Order Date :- 13.11.2014

SKS

Case :- SECOND APPEAL DEFECTIVE No. - 344 of 2007

Appellant :- Rutththal & Others

Respondent :- Jyoti

Counsel for Appellant :- Dinesh Kumar Yadav,A.R. Nadiwal

Hon'ble Sudhir Agarwal,J.

The application, seeking condonation of delay in filing the appeal, having been dismissed vide order of date, this appeal, being barred by time, is also dismissed.

Order Date :- 13.11.2014

SKS