LAWS(ALL)-2015-2-343

LOK NATH SINGH Vs. SANJAI KHARWAR

Decided On February 02, 2015
Lok Nath Singh Appellant
V/S
Sanjai Kharwar Respondents

JUDGEMENT

(1.) Deficiency of Court fee of 8/- has been made good today itself. Delay in filing court fee is hereby condoned. Let the appeal be registered with regular number and the old number shall also continued to be shown in bracket for finding out details of case, whenever required by parties with reference to either of the two numbers.

(2.) As requested by learned counsel for the appellant, I proceed to hear the appeal under Order 41, Rule 11 C.P.C. today itself.

(3.) Heard Sri R.N.Pandey, learned counsel for the appellant. Sri M.A.Qadeer, Senior Advocate, is present for the respondent.