Rajbir And Others vs Jagroshan And Others
2011 Latest Caselaw 4399 ALL

Citation : 2011 Latest Caselaw 4399 ALL
Judgement Date : 6 September, 2011

Allahabad High Court

Rajbir And Others vs Jagroshan And Others on 6 September, 2011

Bench: Sibghat Ullah Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- SECOND APPEAL No. - 25 of 2005
 

 
Petitioner :- Rajbir And Others
 
Respondent :- Jagroshan And Others
 
Petitioner Counsel :- Shyam Lal Mishra
 
Respondent Counsel :- V.D.Ojha,A. Sisodia,Rajiv Sisodia,Sushil Jaiswal
 

 
Hon'ble Sibghat Ullah Khan,J.

List on 22.09.2011. On the said date affidavit of original appellants Rajbir and Prem shall be filed stating therein that they do not have any objection to the impleadment of Dharampal and Binay as appellants along with them in second appeal.

Meanwhile, learned counsel for the respondent may also file counter affidavit to the impleadment application file on28.02.2009.

Meanwhile, as an interim arrangement it is directed that if Dharampal and Binay seeking impleadment deposit Rs. 50,000/- before the Executing Court, execution proceedings shall remain stayed until next date of listing.

Order Date :- 6.9.2011

vks