Avinesh vs Smt. Sangeta Masih
2015 Latest Caselaw 1037 ALL

Citation : 2015 Latest Caselaw 1037 ALL
Judgement Date : 7 July, 2015

Allahabad High Court

Avinesh vs Smt. Sangeta Masih on 7 July, 2015

Bench: Sudhir Agarwal, Brijesh Kumar Srivastava-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 193 of 2015
 

 
Appellant :- Avinesh
 
Respondent :- Smt. Sangeta Masih
 
Counsel for Appellant :- Manoj Kumar
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Brijesh Kumar Srivastava-II,J.

1. This is an application seeking condonation of delay in filing the present appeal.

2. Called in revised. None appeared to press it.

3. Dismissed for want of prosecution.

Order Date :- 7.7.2015

Ashish Pd.

(Delay Condonation Application No. 208744 of 2015)

Case :- FIRST APPEAL DEFECTIVE No. - 193 of 2015

Appellant :- Avinesh

Respondent :- Smt. Sangeta Masih

Counsel for Appellant :- Manoj Kumar

Hon'ble Sudhir Agarwal,J.

Hon'ble Brijesh Kumar Srivastava-II,J.

1. This appeal is barred by limitation.

2. Application filed under Section 5 of Limitation Act seeking condonation of delay having been dismissed vide order of date.

3. The appeal also stands dismissed as barred by limitation.

Order Date :- 7.7.2015

Ashish Pd.

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Avinesh vs Smt. Sangeta Masih
2015 Latest Caselaw 1037 ALL

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Avinesh vs Smt. Sangeta Masih2015 Latest Caselaw 1037 ALL

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Avinesh vs Smt. Sangeta Masih
2015 Latest Caselaw 1037 ALL