Latif Ahmad Khan vs Qamar
2011 Latest Caselaw 3196 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- SECOND APPEAL No. - 627 of 2011
 

 
Petitioner :- Latif Ahmad Khan
 
Respondent :- Qamar
 
Petitioner Counsel :- J.J. Munir
 

 

 
Hon'ble Sibghat Ullah Khan,J.

Second appeal is admitted on the substantial questions of law No.(i) to (v) given at the end of memorandum of appeal.

Issue notice.

Steps to serve respondents shall be taken both ways, i.e. through ordinary process as well as registered post.

Order Date :- 28.7.2011

PKC

Civil Misc. (Temporary Injunction) Application No.200847 of 2011

IN

Case :- SECOND APPEAL No. - 627 of 2011

Petitioner :- Latif Ahmad Khan

Respondent :- Qamar

Petitioner Counsel :- J.J. Munir

Hon'ble Sibghat Ullah Khan,J.

Issue notice.

Steps to serve respondents shall be taken both ways, i.e. through ordinary process as well as registered post.

Until further order respondents are restrained from alienating the property in dispute or any part thereof or making any further construction over the land in dispute.

Order Date :- 28.7.2011

PKC