Smt. Bimla Devi Poddar vs Sri Rajendra Prasad
2017 Latest Caselaw 5126 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- FIRST APPEAL FROM ORDER No. - 668 of 1998
 

 
Appellant :- Smt. Bimla Devi Poddar
 
Respondent :- Sri Rajendra Prasad
 
Counsel for Appellant :- Sushil Harkauli,P.C. Jain,Vinod Swaroop
 
Counsel for Respondent :- V.K. Srivastava,Vashisth Tiwari
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Saral Srivastava,J.

In Ref: Civil Misc. (Delay Condonation Application) No. 310115 of 2017.

Issue notice returnable at an early date.

Steps be taken within a week.

Order Date :- 6.10.2017

Ishan

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Case :- FIRST APPEAL FROM ORDER No. - 668 of 1998

Appellant :- Smt. Bimla Devi Poddar

Respondent :- Sri Rajendra Prasad

Counsel for Appellant :- Sushil Harkauli,P.C. Jain,Vinod Swaroop

Counsel for Respondent :- V.K. Srivastava,Vashisth Tiwari

Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Saral Srivastava,J.

In Ref: Civil Misc. (Setting aside the abatement) Application No. 310117 of 2017.

Issue notice returnable at an early date.

Steps be taken within a week.

Order Date :- 6.10.2017

Ishan

Case :- FIRST APPEAL FROM ORDER No. - 668 of 1998

Appellant :- Smt. Bimla Devi Poddar

Respondent :- Sri Rajendra Prasad

Counsel for Appellant :- Sushil Harkauli,P.C. Jain,Vinod Swaroop

Counsel for Respondent :- V.K. Srivastava,Vashisth Tiwari

Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Saral Srivastava,J.

In Ref: Civil Misc. (Substitution) Application No. 310118 of 2017.

Issue notice returnable at an early date.

Steps be taken within a week.

Order Date :- 6.10.2017

Ishan