Patna High Court - Orders
Smt. Shil Prabha Agraswal vs Pawan Kumar on 30 April, 2015
Author: V. Nath
Bench: V. Nath
Patna High Court SA No.347 of 2013 (3) dt.30-04-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Second Appeal No.347 of 2013
======================================================
Smt. Shil Prabha Agraswal
.... .... Appellant/s
Versus
Pawan Kumar
.... .... Respondent/s
======================================================
Appearance :
For the Appellant/s : Mr. Siddharth Harsh
For the Respondent/s : Mr.
======================================================
CORAM: HONOURABLE MR. JUSTICE V. NATH
ORAL ORDER
3 30-04-2015As prayed for, two weeks time is allowed to the appellant to deposit the deficit court fee stamp and the same time is also allowed to file certified copy of the decree under appeal, failing which the memorandum of appeal shall stand rejected without further reference to a Bench.
(V. Nath, J) Nitesh/-
U