Smt. Malti Agarwal vs Jagdish Chandra
2011 Latest Caselaw 1473 ALL

Citation : 2011 Latest Caselaw 1473 ALL
Judgement Date : 3 May, 2011

Allahabad High Court

Smt. Malti Agarwal vs Jagdish Chandra on 3 May, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- CIVIL REVISION No. - 831 of 2003
 

 
Petitioner :- Smt. Malti Agarwal
 
Respondent :- Jagdish Chandra
 
Petitioner Counsel :- V.D. Ojha
 
Respondent Counsel :- Arvind Srivastava
 

 
Hon'ble Rajes Kumar,J.

The revision was filed by Sri V.D. Ojha, Advocate. The application to withdraw the revision has been moved by Sri S.N. Gupta, Advocate. There is one Vakalatnama in the file of Sri S.N. Gupta, filed in the year 2008. The signature of Smt. Malti Agarwal in the revision and in the Vakalatnama of 2008 is entirely different to the signature of Smt. Malti Agarwal in the affidavit filed along with the present application.

Smt. Malti Agarwal is, therefore, directed to appear in person on 11.5.2011.

Put up on 11.5.2011. Learned counsel for the revisionist may also inform about the date to the learned counsel for the other side in writing.

Order Date :- 3.5.2011