Uttarakhand High Court
Smt Afroz Parveen vs Arsh Bari on 3 July, 2015
Author: Servesh Kumar Gupta
Bench: Servesh Kumar Gupta
AO No.385 of 2014 Hon'ble Servesh Kumar Gupta, J.
Mr. Sudhir Kumar, Advocate for the appellant. Mr. Piyush Garg, Advocate for the respondent. The defect has been pointed out by the registry to the effect that paragraph no.6 of the affidavit is not found while the digit '6' has been indicated in the verification clause. This discrepancy is hereby ignored and the defect, so pointed out, is overruled.
Mr. Garg, learned counsel for the respondent has stated that in the Appellate Court, the date 20.7.2015 is fixed. So, the application (MCC 425/15) moved by learned counsel for the applicant, for fixing the date, becomes redundant and the same is thus, dismissed.
Both the parties will appear before the court below on 20.7.2015 for further proceedings in terms of earlier order of this Court.
(Servesh Kumar Gupta, J.) 03.07.2015 Rdang