Babu Hijra Chela Katori vs Haji Reshma @ Iqbal Hijra And ...
2017 Latest Caselaw 7575 ALL

Citation : 2017 Latest Caselaw 7575 ALL
Judgement Date : 1 December, 2017

Allahabad High Court

Babu Hijra Chela Katori vs Haji Reshma @ Iqbal Hijra And ... on 1 December, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 372 of 2013
 

 
Appellant :- Babu Hijra Chela Katori
 
Respondent :- Haji Reshma @ Iqbal Hijra And Another
 
Counsel for Appellant :- Amit Saxena
 
Counsel for Respondent :- Sunil Kumar
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the respondents prays for and is granted three weeks time to file counter affidavit to the delay condonation application filed in second appeal as well as in substitution application.

List thereafter.

Necessary copy of substitution application may be provided by learned counsel for the appellant to learned counsel for the respondents.

Order Date :- 1.12.2017

Gss

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