Mukesh Singh vs Shiv Mandir Situated At ...
2017 Latest Caselaw 6218 ALL

Citation : 2017 Latest Caselaw 6218 ALL
Judgement Date : 2 November, 2017

Allahabad High Court

Mukesh Singh vs Shiv Mandir Situated At ... on 2 November, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 177 of 2017
 

 
Appellant :- Mukesh Singh
 
Respondent :- Shiv Mandir Situated At Village-Birondi Fauladpur & 7 Others
 
Counsel for Appellant :- Manoj Kumar Mishra,Uma Nath Pandey
 
Counsel for Respondent :- Mohit Kumar Shukla,Nipun Mohan,Yogendra Kumar Srivastava
 

 
Hon'ble Bachchoo Lal,J.

Case called out. Learned counsel for the appellant and learned counsel for the respondent no. 1 are present.

Office report dated 25.5.2017 shows that notices have been issued to respondents on delay condonation application but there is no office report with regard to service of notice upon the respondents.

List after three weeks along with office report with regard to service of notice upon the respondents.

In the meantime, learned counsel for the respondent no. 1 may file counter affidavit to the application u/s 5 of Limitation Act.

Order Date :- 2.11.2017

Gss