Aparna vs Gyanendra
2017 Latest Caselaw 987 ALL

Citation : 2017 Latest Caselaw 987 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. - 68 of 2017
 

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

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Despite opportunity having been given, no counter affidavit has been filed.

2. Learned counsel for the respondent is reported to be ill.

3. List in the month of July, 2017 along with First Appeal (Defective) No.67 of 2017.

4. In the meantime, it is open for the learned counsel for the respondent to file objection to the application of condonation of delay.

Order Date :- 22.5.2017

Pachhere/-

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