Aparna vs Gyanendra
2017 Latest Caselaw 985 ALL

Citation : 2017 Latest Caselaw 985 ALL
Judgement Date : 22 May, 2017

Allahabad High Court

Aparna vs Gyanendra on 22 May, 2017

Bench: Devendra Kumar Arora, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 67 of 2017
 

 
Appellant :- Aparna
 
Respondent :- Gyanendra
 
Counsel for Appellant :- Ishan Baghel,Ambica Tripathi,Shivanshu Bajpai
 
Counsel for Respondent :- Vijas Sharma,Vikash Singh
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

(C.M.Application No. 52097 of 2017)

1. Present appeal has been filed with an application of condonation of delay.

2. Shri Vikash Sharma, Advocate appearing on behalf of respondent was sough a week's time to file objection against the application for condonation of delay. No objection has been filed by respondent to the application of condonation of delay.

3. Today, an illness slip has been received from Shri Vikash Sharma, learned counsel for the respondent and submitted that he is not feeling well therefore, he is unable to argue this case today.

4. No request has been made for granting further time to the application of condonation of delay.

5. We have examined the submission of learned counsel for appellant and pursued the affidavit filed in support of the application of condonation of delay.

6. On due consideration, application is allowed, delay is condoned.

7. List this case in the month of July, 2017 for hearing.

8. Let Lower Court Record be summoned and learned counsel for the appellant is directed to take steps within a week.

9. Office will ensure the compliance of order dated 12.05.2017 with respect to print the correct name of Shri Vikas Sharma, Advocate.

Order Date :- 22.5.2017

Pachhere/-