FA/160/2022
2023 Latest Caselaw 1547 UK

                 Office Notes,
                reports, orders
SL.             or proceedings
       Date                                        COURT'S OR JUDGES'S ORDERS
No             or directions and
               Registrar's order
                with Signatures
      06.06.                       FA No.160 of 2022
      2023                         Hon'ble Alok Kumar Verma, J.

Against the judgment and decree dated

30.03.2018, passed by learned Ist Additional

District Judge, Haridwar in Original Suit No.02 of

2012, "Smt. Durgesh (deceased) through Legal

Representatives and Another vs. Smt. Bala and

Others", by which, probate has been granted,

present proposed Appeal has been filed along with

an application under Section 5 of the Limitation

Act, 1963.

2. Heard Mr. M.S. Tyagi, learned Senior

Advocate assisted by Mr. Sunil Chandra, learned

counsel for the proposed appellant.

3. Issue notice to the respondents on the Delay

Condonation Application (IA No.02 of 2022). Steps

to be taken within a week.

4. List on 13.09.2023.

(Alok Kumar Verma, J.) 06.06.2023 Pant/