Bijnor Construction Limited vs Chanramani Raghuvanshi And 6 Ors.
2013 Latest Caselaw 1623 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1196 of 2013
 

 
Petitioner :- Bijnor Construction Limited
 
Respondent :- Chanramani Raghuvanshi And 6 Ors.
 
Petitioner Counsel :- Rohit Agarwal,Keshari Nath Tripathi
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the appellant states that remand of the case by the appellate authority on the ground that the trial court has decreed the suit without identifying the disputed land is incorrect. He submitted that the trial court has held that the disputed land is the part of Plot No. 2822 and thus, there was no justification in remanding back the matter to the trial court.

Issue notice to the respondents returnable at an early date. The appellant may take steps to serve the respondents by registered post.

List in week commencing 8.7.2013.

Order Date :- 2.5.2013

OP

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Case :- FIRST APPEAL FROM ORDER No. - 1196 of 2013

Petitioner :- Bijnor Construction Limited

Respondent :- Chanramani Raghuvanshi And 6 Ors.

Petitioner Counsel :- Rohit Agarwal,Keshari Nath Tripathi

Hon'ble Rajes Kumar,J.

Civil Misc. Stay Application.

Issue notice.

The stay application shall be considered, if necessary, on the said date. 

Order Date :- 2.5.2013

OP