Avej Ali vs Shah Alam And Others
2011 Latest Caselaw 1337 ALL

Citation : 2011 Latest Caselaw 1337 ALL
Judgement Date : 25 April, 2011

Allahabad High Court

Avej Ali vs Shah Alam And Others on 25 April, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - C No. - 23851 of 2011
 

 
Petitioner :- Avej Ali
 
Respondent :- Shah Alam And Others
 
Petitioner Counsel :- Ajay Kumar Singh,Ashish Kumar Singh
 
Respondent Counsel :- S.M. Abbas Naqvi
 

 
Hon'ble Rajes Kumar,J.

Sri S.M. Abbas Naqvi, Advocate appears on behalf of respondents. He prays for and is granted four weeks time to file counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.

List in the week commencing 4.7.2011.

Till the next date of listing, the parties shall maintain status-quo in respect of the property to the extent that if the petitioner is in possession he will remain in possession of the property, but either of the party will not alienate, transfer, mortgage and hypothecate the said property till the disposal of the suit.

Order Date :- 25.4.2011

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