Rizwan Khan vs Smt. Fahmid (Deceased) & Others
2011 Latest Caselaw 189 ALL

Citation : 2011 Latest Caselaw 189 ALL
Judgement Date : 10 March, 2011

Allahabad High Court

Rizwan Khan vs Smt. Fahmid (Deceased) & Others on 10 March, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- CIVIL REVISION No. - 96 of 2011
 

 
Petitioner :- Rizwan Khan
 
Respondent :- Smt. Fahmid (Deceased) & Others
 
Petitioner Counsel :- Nipun Singh
 

 
Hon'ble Rajes Kumar,J.

Issue notice to respondent nos. 1 to 4. They may file counter affidavit within a period of four weeks.

List in week commencing 18.4.2011.

Learned counsel for the revisionist states that the subsequent purchaser cannot be impleaded as a party during the pendency of the case.

In support of the contention he relied upon two decisions of the Apex Court in the case of Sanjay Verma Vs. Manik Roy and others, reported in (2006) 13 SCC-608 and Sunil Gupta Vs. Kiran Girhotra and others, reported in (2007) 8 SCC-506.

Till the next date of listing, the proceeding in Civil Appeal No. 55 of 2008 (Rizwan Khan Vs. Smt. Fahmida (deceased) and others pending before the Additional District Judge, Court No. 1, Muzaffarnagar shall remain stayed.

Order Date :- 10.3.2011