Smt. Manorama Sharma vs Ram Kishor Tiwari And Others
2013 Latest Caselaw 1525 ALL

Citation : 2013 Latest Caselaw 1525 ALL
Judgement Date : 30 April, 2013

Allahabad High Court

Smt. Manorama Sharma vs Ram Kishor Tiwari And Others on 30 April, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 844 of 2013
 

 
Petitioner :- Smt. Manorama Sharma
 
Respondent :- Ram Kishor Tiwari And Others
 
Petitioner Counsel :- M.K. Gupta
 
Respondent Counsel :- Shiv Bahadur Yadav
 

 
Hon'ble Rajes Kumar,J.

Supplementary affidavit filed today annexing the copy of the Will, the same may be placed on record.

Sri Naveen Sinha, Senior Advocate, appearing on behalf of respondent no.2, who is the main contesting party.

Issue notice to respondent nos. 1 and 3. All the respondents may file counter affidavit within four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List in second week of July, 2013.

Order Date :- 30.4.2013

Download the LatestLaws.com Mobile App