Sunder Lal vs Iiird A.D.J.
2011 Latest Caselaw 1023 ALL

Citation : 2011 Latest Caselaw 1023 ALL
Judgement Date : 11 April, 2011

Allahabad High Court

Sunder Lal vs Iiird A.D.J. on 11 April, 2011

Bench: Rakesh Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 1262 of 1997
 

 
Petitioner :- Sunder Lal
 
Respondent :- Iiird A.D.J.
 
Petitioner Counsel :- Pradeep Chandra
 
Respondent Counsel :- R.P.Tiwari
 

 
Hon'ble Rakesh Tiwari,J.

The intention of the Court is that the parties may give consent of two Advocates to whom both the counsels agree to appoint as commissioner.

Each of the counsels has given two names of the Advocates which they propose to appoint as Commissioner.

Second Supplementary counter affidavit has been filed today by Sri Chaudhary Subhash Kumar with the averment that a number of shops have been vacated near the shop in dispute.

Sri Anurag Pathak, learned counsel for the petitioner prays for and is granted three weeks' time to file supplementary rejoinder affidavit.

List this matter after three weeks.

Order Date :- 11.4.2011

Download the LatestLaws.com Mobile App