SMRITI SETHI Vs. KUMARI LILI DUTTA
LAWS(ALL)-2011-9-78
HIGH COURT OF ALLAHABAD
Decided on September 13,2011

SMRITI SETHI Appellant
VERSUS
KUMARI LILI DUTTA Respondents

JUDGEMENT

- (1.) Counsel for the parties submit that the formal order has not been issued and as such its filing may be dispensed with.
(2.) The prayer is accepted.
(3.) Office to treat the defect on account of non-filing of the formal order to be cured and allot regular number to the appeal.;


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