ARNOLD HARVEY Vs. KRISHNA KUMARI
LAWS(ALL)-2017-11-91
HIGH COURT OF ALLAHABAD
Decided on November 17,2017

ARNOLD HARVEY Appellant
VERSUS
KRISHNA KUMARI Respondents

JUDGEMENT

Vivek Kumar Birla, J. - (1.) Re: Civil Misc. Delay Condonation Application No. 311939 of 2017 The Stamp Reporter has reported delay of 1 year and 190 days.
(2.) Heard Sri Arnold Harvey (who himself is practicing lawyer), the revisionist in person at length, who has filed this revision through Sri Arvind Kumar, Advocate.
(3.) Perused the office report 26.10.2017, which indicates that the notices issued to the opposite party have not been returned back after service.;


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