Sri Ram Nath vs Sri Ram Chandar & Others
2011 Latest Caselaw 395 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL FROM ORDER No. - 742 of 2011
 

 
Petitioner :- Sri Ram Nath
 
Respondent :- Sri Ram Chandar & Others
 
Petitioner Counsel :- Siddhartha Srivastava
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Yogesh Chandra Gupta,J.

In this case, an interim order was granted on 9.3.2011. There is a mistake in the same and appellant has filed an application for correction of the same.

In place of the second bulleted sentence, the following be read :

"Suit by a co-sharer for injunction is not maintainable without there being any relief for partition."

With this observation, the application is allowed.

Order Date :- 17.3.2011

NS

Civil Misc. Correction Application No.84725 of 2011

IN

Case :- FIRST APPEAL FROM ORDER No. - 742 of 2011

Petitioner :- Sri Ram Nath

Respondent :- Sri Ram Chandar & Others

Petitioner Counsel :- Siddhartha Srivastava

Hon'ble Yatindra Singh,J.

Hon'ble Yogesh Chandra Gupta,J.

 Allowed.

For order, see order of date, passed on the order sheet.

Order Date :- 17.3.2011

NS