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Jan Kalyan Evam Shiksha ... vs Smt. Seema Rani & 2 Others
2017 Latest Caselaw 8178 ALL

Citation : 2017 Latest Caselaw 8178 ALL
Judgement Date : 20 December, 2017

Allahabad High Court
Jan Kalyan Evam Shiksha ... vs Smt. Seema Rani & 2 Others on 20 December, 2017
Bench: Bachchoo Lal



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 508 of 2017
 

 
Appellant :- Jan Kalyan Evam Shiksha Pracharini Samiti & 2 Others
 
Respondent :- Smt. Seema Rani & 2 Others
 
Counsel for Appellant :- Vijay Pratap Singh
 
Counsel for Respondent :- Manu Saxena
 

 
Hon'ble Bachchoo Lal,J.

Case called out. Learned counsel for the appellants and learned counsel for the respondent no. 3 are present. 

Issue notice to the respondent nos. 1 and 2 on delay condonation application u/s 5 of Limitation Act.

Steps be taken within two weeks.

List after service of notice upon the respondent nos. 1 and 2.

Till the next date of listing, respondent no. 3 may file counter affidavit to the delay condonation application, if any.

Order Date :- 20.12.2017

Gss

 

 

 
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