BATE KRISHNA AGRAWAL (DECEASED) AND 2 OTHERS Vs. RADHA KRISHNA (DECEASED) AND 3 OTHERS
LAWS(ALL)-2018-11-88
HIGH COURT OF ALLAHABAD
Decided on November 20,2018

Bate Krishna Agrawal (Deceased) And 2 Others Appellant
VERSUS
Radha Krishna (Deceased) And 3 Others Respondents

JUDGEMENT

Suneet Kumar, J. - (1.) (Order on Preliminary Objection Application No. 5 of 2018) Instant second appeal has been placed before this Bench upon nomination by Hon'ble the Chief Justice vide order dated 15 November 2018.
(2.) Heard Sri Ravi Kant, Senior Advocate assisted by Sri Rakesh Ranjan Agarwal and Sri Ashish Agarwal, learned counsel for the appellant, as well as, Sri Aditya Kumar Trivedi, learned counsel appearing for opposite party nos. 1/1 and 1/2.
(3.) Contesting respondents by the instant application have raised a preliminary objection and seek the following relief: "It is, therefore, most respectfully prayed that this Hon'ble Court may kindly be pleased to summon the relevant record of the copying section of District Court, Allahabad in respect of issuing of certified copy of judgment and decree dated 06.02.2018 passed in civil appeal no. 18 of 2010 (Radha Madhav Das & others vs. Smt. Shaila Agrawal & others) on the basis of the first ordinary application no. 73 dated 08.02.2018 filed in the copying section of the District Court Allahabad by Ratnesh Srivastava Advocate (counsel for the plaintiff/respondent in the court below) and also may kindly be pleased to pass an order holding the above noted second appeal filed as time barred or pass any order or direction which this Hon'ble Court may deem fit and proper under the facts and circumstances of the case.";


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