Allahabad High Court
Smt. Bhagwati Pandey vs Shyam Narayan Pandey And Others on 20 July, 2010
Author: Rakesh Tiwari
Bench: Rakesh Tiwari
Court No. - 1 Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1664 of 2009 Petitioner :- Smt. Bhagwati Pandey Respondent :- Shyam Narayan Pandey And Others Petitioner Counsel :- Shree Ram Gupta,Smt. Abha Gupta Hon'ble Rakesh Tiwari,J.
Heard learned counsel for the parties.
In view of office report dated 19.7.2010, respondent no. 1 is represented by Sri P.K. Tripathi, Advocate. So far as respondent nos. 2 to 4 are concerned, notice deemed sufficient as neither undelivered cover nor R.P.A.D. have been received back after service.
Cause shown for not filing copy of formal order along with appeal is sufficient. C.M. Application No. 316583 of 2009 is, accordingly, allowed. In the circumstances, office is directed to allot regular number in appeal and list the case after two weeks.
Order Date :- 20.7.2010 RCT/-