Sikandarabad Iron Cottage And ... vs Sunil Jindal
2011 Latest Caselaw 1575 ALL

Citation : 2011 Latest Caselaw 1575 ALL
Judgement Date : 9 May, 2011

Allahabad High Court

Sikandarabad Iron Cottage And ... vs Sunil Jindal on 9 May, 2011

Bench: Shishir Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- SECOND APPEAL No. - 387 of 2011
 

 
Petitioner :- Sikandarabad Iron Cottage And Anr.
 
Respondent :- Sunil Jindal
 
Petitioner Counsel :- Y.S. Bohra
 
Respondent Counsel :- Nitin Yasherth
 

 
Hon'ble Shishir Kumar,J.

Heard.

Admit on the substantial questions of law mentioned in 1, 2, 3, 4 and 5.

Issue notice.

Sri Nitin Yasharth has already appeared on behalf of the respondent. Therefore, notice need not issue. He may file counter affidavit within six weeks. Two weeks' time is allowed for filing rejoinder affidavit thereafter.

List this case thereafter.

Till further orders of this Court, the parties are directed to maintain status quo as on today.

Order Date :- 9.5.2011

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