Allahabad High Court
State Of U.P. And 2 Others vs Ramanand Singh And 9 Others on 12 December, 2022
Author: Ajay Bhanot
Bench: Ajay Bhanot
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 7 Case :- FIRST APPEAL DEFECTIVE No. - 21 of 2022 Appellant :- State Of U.P. And 2 Others Respondent :- Ramanand Singh And 9 Others Counsel for Appellant :- Amit Manohar Hon'ble Ajay Bhanot,J.
Learned Standing Counsel for the State-appellants submits that the deficiency in the court fee has been made good. However, office report indicates that the applicant has not filed certified copy of the decree.
Learned Standing Counsel for the State-appellants prays for and is granted time to remove the defects.
List this case on 04.01.2023.
Order Date :- 12.12.2022 Dhananjai