Priyanka Srivastava vs Vipin Bihari Lal
2018 Latest Caselaw 4260 ALL

Citation : 2018 Latest Caselaw 4260 ALL
Judgement Date : 12 December, 2018

Allahabad High Court

Priyanka Srivastava vs Vipin Bihari Lal on 12 December, 2018

Bench: Pradeep Kumar Baghel, Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 
Civil Misc. Delay Condonation Application No.2 of 2018
 
In
 
Case :- FIRST APPEAL No. - 810 of 2018
 
Appellant :- Priyanka Srivastava
 
Respondent :- Vipin Bihari Lal
 
Counsel for Appellant :- Amitabh Agarwal
 
Counsel for Respondent :- Ankit Gaur
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Hon'ble Prakash Padia,J.

Learned counsel for the appellant states that since the appeal has been filed within time hence delay condonation application be dismissed as not pressed.

Accordingly, application is dismissed.

Order Date :- 12.12.2018

Pramod Tripathi

Case :- FIRST APPEAL No. - 810 of 2018

Appellant :- Priyanka Srivastava

Respondent :- Vipin Bihari Lal

Counsel for Appellant :- Amitabh Agarwal

Counsel for Respondent :- Ankit Gaur

Hon'ble Pradeep Kumar Singh Baghel,J.

Hon'ble Prakash Padia,J.

Supplementary affidavit filed today is taken on record.

Put up tomorrow as a fresh.