Chandra Lal Maurya vs Hamza (Minor) And Others
2012 Latest Caselaw 314 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- SECOND APPEAL No. - 116 of 2011
 

 
Petitioner :- Chandra Lal Maurya
 
Respondent :- Hamza (Minor) And Others
 
Petitioner Counsel :- Sharad Malviya
 
Respondent Counsel :- Faheem Ahmad
 

 
Hon'ble Rajes Kumar,J.

Sri Faheem Ahmad, Advocate has filed caveat on behalf of the respondent.

List has been revised but he is not present.

Learned counsel for the appellant submitted that the appellant was the plaintiff in the suit. The suit was filed for the cancellation of the sale deed dated 21.4.2003. The main grounds for the cancellation of the sale deed is that the alleged sale deed was without any consideration.

Let the respondent may file counter affidavit within four weeks. Rejoinder affidavit may be filed within two weeks.

List in the week commencing 21.5.2012. Office is directed to summon the lower court's record at the cost of the appellant. The appellant shall deposit the requisite cost within two weeks.

Order Date :- 13.4.2012

OP