Smt. Vidya Srivastava vs Smt. Shakila Begum (Since Dead) ...
2016 Latest Caselaw 1661 ALL

Citation : 2016 Latest Caselaw 1661 ALL
Judgement Date : 21 April, 2016

Allahabad High Court

Smt. Vidya Srivastava vs Smt. Shakila Begum (Since Dead) ... on 21 April, 2016

Bench: Pramod Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- SECOND APPEAL No. - 90 of 2016
 

 
Appellant :- Smt. Vidya Srivastava
 
Respondent :- Smt. Shakila Begum (Since Dead) And 3 Ors.
 
Counsel for Appellant :- Atul Srivastava,Gajendra Pratap Singh
 

 
Hon'ble Pramod Kumar Srivastava,J.

Learned counsel for the appellant requested for adjournment again, which is opposed by counsel for the respondents mentioning that repeated adjournments have been sought by appellant side without any sufficient reason.

Matter is adjourned as requested by learned counsel for the appellant.

List this case on 4th August, 2016 for hearing on the point of admission of second appeal.

It is made clear that neither this appeal has been admitted nor any interim/stay order has been passed in it and no advantage shall be taken by appellant on the ground of pendency of this non admitted appeal.

Order Date :- 21.4.2016

Sanjeev