M/S Hero Sons Constrction Pvt. ... vs Sri Somvir Singh And Anr.
2012 Latest Caselaw 2807 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- FIRST APPEAL No. - 465 of 2012
 

 
Petitioner :- M/S Hero Sons Constrction Pvt. Ltd.
 
Respondent :- Sri Somvir Singh And Anr.
 
Petitioner Counsel :- Madhav Jain
 
Respondent Counsel :- B.B.Upadhaya.
 

 
Hon'ble Prakash Krishna,J.

Hon'ble Arvind Kumar Tripathi (II),J.

Heard Shri Madhav Jain, learned counsel for the appellant and Shri Manish Goyal, learned counsel for the respondent no. 1.

Issue notice to respondent no. 2.

Learned counsel for the appellant shall take steps to serve respondent no. 2 by dasti summons.

Office is directed to give dasti summons to the learned counsel for the appellant.

In view of the joint statement made by learned counsel for the parties that the appeal itself may be heard and decided finally, let the appeal be listed for hearing on 23rd July, 2012.

In the meantime, office may summon the lower court record through special messenger. The cost of the same shall be borne by the learned counsel for the appellant.

Learned counsel for the parties may also file typed copies of the documents, statements and the pleading on which they want to rely on or before the next date of hearing.

The name of Shri Manish Goyal be shown in the cause list as counsel for the respondent, whenever the case is listed next

        (Arvind Kumar Tripathi (II),J)         (Prakash Krishna,J)

Order Date :- 9.7.2012

MK/