Smt. Rekha Devi vs Girish Chand
2014 Latest Caselaw 7035 ALL

Citation : 2014 Latest Caselaw 7035 ALL
Judgement Date : 25 September, 2014

Allahabad High Court

Smt. Rekha Devi vs Girish Chand on 25 September, 2014

Bench: Rajes Kumar, Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL No. - 387 of 2014
 

 
Appellant :- Smt. Rekha Devi
 
Respondent :- Girish Chand
 
Counsel for Appellant :- Ashwni Prakash Tripathi,Satya Priya Mishra
 
Counsel for Respondent :- B.K. Singh Raghuvanshi
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

The appellant is present in person along with her counsel. Learned counsel for the respondent states that due to some unavoidable reason and for want of knowledge of the date, the respondent could not come.

On the request of learned counsel for both the parties, list on 27.10.2014. Till the next date of listing, the operation of the order dated 29.3.2014 passed by the Principal Judge, Family Court, Gorakhpur shall remain stayed.

Order Date :- 25.9.2014

Download the LatestLaws.com Mobile App