Wajid Ali vs . Arjun Singh And Anr.
2022 Latest Caselaw 2596 HP

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Wajid Ali Vs. Arjun Singh and anr.

FAO No. 347 of 2012

04.05.2022 Present: Mr. Abhisheek Verma, Advocate vice Mr. Deepak Kaushal, Advocate, for the appellant.

Mr. Bimal Gupta, Sr. Advocate with Mr. Satish Sharma, Advocate, for respondent No.1.

Mr. G.C. Gupta, Sr. Advocate with Ms. Meera

Devi, Advocate, for respondent No.2.

Arguments were heard on 29.04.2022 and the

matter was reserved for pronouncement of judgment. At the

time of dictating the judgment, while going through the

record, it transpired that the appellant was minor at the

time of presentation of the appeal. He attained majority

during the pendency of the appeal but the provisions of Rule

12 of Order 52 of the Code of Civil Procedure have not been

complied with.

Confronted with this, learned counsel appearing

for the appellant seeks time to have instructions.

List on 06.05.2022.

( Satyen Vaidya ) Judge

4nd May, 2022 (sushma)