Smt. Vimla Devi And Ors. vs Deepak Singh And Another
2019 Latest Caselaw 831 ALL

Citation : 2019 Latest Caselaw 831 ALL
Judgement Date : 8 March, 2019

Allahabad High Court

Smt. Vimla Devi And Ors. vs Deepak Singh And Another on 8 March, 2019

Bench: Ritu Raj Awasthi, Alok Mathur




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 823 of 2015
 

 
Appellant :- Smt. Vimla Devi And Ors.
 
Respondent :- Deepak Singh And Another
 
Counsel for Appellant :- Manoj Kumar Dixit
 

 
Hon'ble Ritu Raj Awasthi,J.

Hon'ble Alok Mathur,J.

As per the office report there is deficiency of stamp duty, due to which notices could not be sent.

Sri Manoj Kumar Dixit, learned counsel for the appellant undertakes to make good the deficiency within three days.

In case the deficiency has made good, the office shall verify and proceed.

List after service.

Order Date :- 8.3.2019

psd

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