Surendrapal Singh vs Sardar Haindra Singh Bagga And ...
2011 Latest Caselaw 321 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - C No. - 16023 of 2011
 

 
Petitioner :- Surendrapal Singh
 
Respondent :- Sardar Haindra Singh Bagga And Others
 
Petitioner Counsel :- Chetan Chatterjee
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioner submitted that on the date of hearing his counsel was present still the appellate court has directed to proceed ex-parte against all the defendants. An application for recalling of the order has been  moved with the specific allegation that his counsel was present on the date fixed still the order has been passed to proceed ex-parte. Without recording any finding in this regard, the application has been rejected by the impugned order.

Issue notice to all the respondents, returnable at an early date. The petitioner may take steps to serve the respondents within two weeks.

List in week commencing 2.5.2011.

Till the next date of listing, the further proceeding in Misc. Civil Appeal No. 136 of 2008 (Saleem Khusro and another Vs. Harjindra Pal and others) shall remain stayed.

Order Date :- 16.3.2011

OP