Smt. Kanta vs Smt. Kamlesh Khurana
2016 Latest Caselaw 2669 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- SECOND APPEAL No. - 553 of 2014
 

 
Appellant :- Smt. Kanta
 
Respondent :- Smt. Kamlesh Khurana
 
Counsel for Appellant :- Siddhartha
 
Counsel for Respondent :- Avnish Kr. Srivastava,Shams Uz Zaman
 

 
Hon'ble Pramod Kumar Srivastava,J.

Case called out. None is present on behalf of the appellant.

Learned counsel for the respondent informs that he had orally informed the counsel for the appellant who was present in Court at morning, but at present he is not present. This matter has come up before this Court several times and on every dates counsel for the respondent requested for vacation of interim order and placed his argument on merits. Today again, he has placed several facts of the matter but it does not appear appropriate to pass any order on merit without affording opportunity of hearing to the appellant side and there is no sufficient time left for list being revised.

List this case on 19th May, 2016 for hearing on the point of admission of second appeal as unlisted.

Learned counsel for the respondent  will inform the learned counsel for the appellant about this order in writing.

Order Date :- 16.5.2016

Sanjeev