Manohar Lal Agarwal vs Girraj Kishore
2011 Latest Caselaw 168 ALL

Citation : 2011 Latest Caselaw 168 ALL
Judgement Date : 9 March, 2011

Allahabad High Court

Manohar Lal Agarwal vs Girraj Kishore on 9 March, 2011

Bench: Yatindra Singh, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1981 of 2009
 

 
Petitioner :- Manohar Lal Agarwal
 
Respondent :- Girraj Kishore
 
Petitioner Counsel :- Amit Saxena
 
Respondent Counsel :- M.K. Gupta
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Yogesh Chandra Gupta,J.

Counsel for the appellant may serve two copies of the paper book on the Standing Counsel within three days.

List this case after three weeks.

In the meantime, Standing Counsel may also obtain instruction from the Collector of the District and the petitioner may also file rejoinder affidavit to the counter filed by the defendant-respondent.

On the next date, the name of Standing Counsel may also be shown as counsel for the respondents.

By the next date of listing, plaint may not be rejected for not filing the Court fees. However, the suit will also not proceed.

Order Date :- 9.3.2011