Jaswant Singh vs Rajveer Singh And Others
2011 Latest Caselaw 1814 ALL

Citation : 2011 Latest Caselaw 1814 ALL
Judgement Date : 18 May, 2011

Allahabad High Court

Jaswant Singh vs Rajveer Singh And Others on 18 May, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - C No. - 28749 of 2011
 

 
Petitioner :- Jaswant Singh
 
Respondent :- Rajveer Singh And Others
 
Petitioner Counsel :- Ashish Kumar Srivastava
 

 
Hon'ble Rajes Kumar,J.

Issue notice to respondent nos. 1, 2 and 3 returnable at an early date. The petitioner may take steps to serve the respondent within two weeks by registered post.

List in the week commencing 18.7.2011.

Learned counsel for the petitioner states that there is no interim injunction in favour of the petitioner but in case if the appeal will be decided the petitioner will suffer irreparable loss.

In view of the above, the proceeding in Civil Appeal No. 95 of 2008, Jaswant Singh Vs. Rajveer Singh, pending in the court of Additional District Judge, Court No. 7, Mathura shall remain stayed till the next date of listing.

Order Date :- 18.5.2011

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