Rajendra Nath Tandon vs Dhirendr Anath Tandon And Others
2011 Latest Caselaw 552 ALL

Citation : 2011 Latest Caselaw 552 ALL
Judgement Date : 28 March, 2011

Allahabad High Court

Rajendra Nath Tandon vs Dhirendr Anath Tandon And Others on 28 March, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - C No. - 15927 of 2011
 

 
Petitioner :- Rajendra Nath Tandon
 
Respondent :- Dhirendr Anath Tandon And Others
 
Petitioner Counsel :- Rahul Sahai
 
Respondent Counsel :- C.S.C.,J.B. Singh
 

 
Hon'ble Rajes Kumar,J.

Supplementary affidavit filed today annexing the copy of the letter dated 21.3.2011 issued by the Income Tax Officer, Budaun certifying that Sri R.N. Tandon was the partner of the firm M/s T.R.D. Brothers having 33% share.

Respondent no. 4 is represented by learned Standing Counsel. Respondent nos. 2 and 3 are represented by Sri J.B. Singh, Advocate.

Issue notice to respondent no. 1. All the respondents may file counter affidavit within four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List in week commencing 9.5.2011.

Till the next date of listing, the further proceeding in Civil Appeal No. 5 of 2009 (Dhirendra Nath Tandon Vs. Nagar Palika Parishad, Budaun and others) pending in the court of Additional District Judge, Court no. 1, Budaun shall remain stayed.

Order Date :- 28.3.2011