Bhagwandas Sharma And 3 Ors. vs Kshitijkant Kesari And 7 Ors.
2013 Latest Caselaw 3985 ALL

Citation : 2013 Latest Caselaw 3985 ALL
Judgement Date : 10 July, 2013

Allahabad High Court

Bhagwandas Sharma And 3 Ors. vs Kshitijkant Kesari And 7 Ors. on 10 July, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 30121 of 2013
 

 
Petitioner :- Bhagwandas Sharma And 3 Ors.
 
Respondent :- Kshitijkant Kesari And 7 Ors.
 
Counsel for Petitioner :- Smt. Komal Khare,Somesh Khare
 
Counsel for Respondent :- Rahul Sahai
 

 
Hon'ble Rajes Kumar,J.

Supplementary affidavit filed today is taken on record.

Sri Rahul Sahai, learned counsel for the respondents, states that settlement is not possible and the matter may be considered on merit. Two days' time is granted to file counter affidavit.

Put up on 17.7.2013 as fresh. Meanwhile, the petitioners may file rejoinder affidavit. Till then, interim order shall continue.

Order Date :- 10.7.2013

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