NAV DEEP DAS Vs. NITYA NAND DAS (DECEASED)
LAWS(ALL)-2018-2-727
HIGH COURT OF ALLAHABAD
Decided on February 05,2018

Nav Deep Das Appellant
VERSUS
Nitya Nand Das (Deceased) Respondents

JUDGEMENT

Anjani Kumar Mishra, J. - (1.) Cause shown for the delay in filing this revision is found to be sufficient. Delay is condoned.
(2.) The office shall allot a regular number of this revision before a certified copy of this order is issued.
(3.) Heard learned counsel for the parties on the merits of the revision.;


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