Citation : 2025 Latest Caselaw 1341 UK
Judgement Date : 25 July, 2025
Office Notes,
reports, orders or
proceedings or
No Date COURT'S OR JUDGES'S ORDERS
directions and
Registrar's order
with Signatures
SA No. 115 of 2024
Hon'ble Subhash Upadhyay, J.
Mr. Shailabh Pandey, learned counsel for the appellant.
2. This Second Appeal has been preferred against the Judgment and Order dated 28.05.2022, passed by learned Civil Judge (S/D), Haridwar in Original Suit No. 147 of 2019, Kuldeep Singh vs. Smt. Urmila Chaudhary and Judgment and order dated 29.08.2024, passed by learned 3rd, Additional District Judge, Haridwar in Civil Appeal No. 41 of 2022, Smt. Urmila Chaudhary vs. Kuldeep Singh.
3. On 14.11.2024, Shri Shailabh Pandey was appointed as Legal Aid Lawyer. Office report indicates that a Court fee of Rs. 34,565/- is to be paid, and as such the case is listed as defective.
4. Learned counsel for the appellant submits that he has been appointed by the High Court Legal Services Committee, as such, the court fee cannot be paid by him.
5. List this matter on 14.08.2025. Registrar (Judicial) shall submit a report.
(Subhash Upadhyay, J.) 25.07.2025 Kaushal
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