Ranbir Singh vs Smt. Vimlesh Gautam, Advocate ...
2012 Latest Caselaw 1420 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1568 of 2012
 

 
Petitioner :- Ranbir Singh
 
Respondent :- Smt. Vimlesh Gautam, Advocate High Court And Others
 
Petitioner Counsel :- Ajeet Kumar,Jitendra Pal Singh
 
Respondent Counsel :- P.S. Kushwaha,M.K.Gupta.
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Mohd. Tahir,J.

The counsel for the appellant submits that:

There are two other suits in respect of the property in suit, being O.S. No. 264 of 1988 and O.S. No. 654 of 2001;

 In O.S. No. 264 of 1988, respondent nos. 1 and 2 are also parties and in this suit there is an order of status quo.

Admit.

Issue notice.

Till further orders of the Court, operation of the order dated 15.3.2012, passed by Addl. Civil Judge (S.D.), Court No. 2, Aligarh in O.S. No. 42 of 2010: Smt. Vimlesh Gautam and others Vs. Bhawani Shankar and others on the interim injunction application no. 7-C2 shall remain stayed, and the parties shall abide by the order in the O.S. No. 264 of 1988

Sri M.K. Gupta has filed vakalatnama for  respondent nos. 1 and 2. His name may be  shown in the cause list.

Order Date :- 7.5.2012

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