Smt. Brijis vs Smt. Bala Rani And Another
2018 Latest Caselaw 3653 ALL

Citation : 2018 Latest Caselaw 3653 ALL
Judgement Date : 13 November, 2018

Allahabad High Court

Smt. Brijis vs Smt. Bala Rani And Another on 13 November, 2018

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 656 of 2000
 
Appellant :- Smt. Brijis
 
Respondent :- Smt. Bala Rani And Another
 
Counsel for Appellant :- V.K.Jaiswal
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

( Order on Application filed under Section 5 of Limitation Act)

1. Called in revised. None appeared on behalf of appellant to press this application. Sri Vipul Kumar, learned counsel for respondent is present.

2. Dismissed for want of prosecution.

Order Date :- 13.11.2018/Mukesh

Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 656 of 2000

Appellant :- Smt. Brijis

Respondent :- Smt. Bala Rani And Another

Counsel for Appellant :- V.K.Jaiswal

Hon'ble Dr. Kaushal Jayendra Thaker,J.

The application seeking condonation of delay for filing appeal having been rejected vide order of date, this appeal being barred by limitation, is accordingly dismissed.

Order Date :- 13.11.2018/Mukesh