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Sri Zameer Uddin & Others vs Govind Shankar Khanna & Others
2013 Latest Caselaw 4053 ALL

Citation : 2013 Latest Caselaw 4053 ALL
Judgement Date : 11 July, 2013

Allahabad High Court
Sri Zameer Uddin & Others vs Govind Shankar Khanna & Others on 11 July, 2013
Bench: Rajes Kumar



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 2258 of 2012
 

 
Petitioner :- Sri Zameer Uddin & Others
 
Respondent :- Govind Shankar Khanna & Others
 
Counsel for Petitioner :- K.K. Arora
 
Counsel for Respondent :- Sharad Malviya,Abhishek Tripathi,Irfan Hasan
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioners states that he may file the rejoinder affidavit in the Registry during the course of the day. Sri Sharad Malviya, learned counsel for the respondents, states that the copy of the rejoinder affidavit has been received by him. He requested that the matter may be taken in the next cause list to enable him to look into the rejoinder affidavit.

List in the next cause list. Office is directed to place the rejoinder affidavit on record.

Order Date :- 11.7.2013

OP

 

 

 
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