Madan Pandey vs Gram Sabha Khirauli And 4 Others
2017 Latest Caselaw 7361 ALL

Citation : 2017 Latest Caselaw 7361 ALL
Judgement Date : 28 November, 2017

Allahabad High Court

Madan Pandey vs Gram Sabha Khirauli And 4 Others on 28 November, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 248 of 2016
 

 
Appellant :- Madan Pandey
 
Respondent :- Gram Sabha Khirauli And 4 Others
 
Counsel for Appellant :- Vishnu Singh,Anil Kumar Rai
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the appellant and perused the record.

Issue fresh notice to the respondents on delay condonation application u/s 5 of Limitation Act by both ways i.e. R.P.A.D. and ordinary process returnable at an early date.

Steps be taken within ten days.

List after service of notice upon the respondents.

Order Date :- 28.11.2017

Gss

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