Preeti Lodhi And Others vs Neeta Lodhi And Others

B. K. Shrivastava, J

Call the record from both the Courts below.

This appeal has been preferred with the application under Section 5 of the Limitation Act.

Therefore, issue notice to the respondent Nos. 1 and 2 upon the submission of process fee along with the copy of appeal memo and I.A. No. 342/2021

within seven working days. Notices be issued by both modes, returnable within four weeks.

List this case along with the records for arguments and admission and for consideration the aforesaid I.A. just after receiving the service report of the

respondents.