Jitendra Pal Singh Advocate vs Birpal Singh And Another
2019 Latest Caselaw 1030 ALL

Citation : 2019 Latest Caselaw 1030 ALL
Judgement Date : 12 March, 2019

Allahabad High Court

Jitendra Pal Singh Advocate vs Birpal Singh And Another on 12 March, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 240 of 2005
 

 
Appellant :- Jitendra Pal Singh Advocate
 
Respondent :- Birpal Singh And Another
 
Counsel for Appellant :- S.C. Keserwani
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

After the period of 14 years, the defect has been removed.

Issue notice to the respondent by speed / registered post.

Steps be taken immediately.

However, when the matter is being taken up, the Court shall consider the question of interest as from 2005, the matter has remained pending for the fault of Advocate and not for the Registry of this High Court.

Order Date :- 12.3.2019

Mukesh

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