O.I.Co. vs Smt. Rekha
2013 Latest Caselaw 1631 ALL

Citation : 2013 Latest Caselaw 1631 ALL
Judgement Date : 2 May, 2013

Allahabad High Court

O.I.Co. vs Smt. Rekha on 2 May, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 935 of 1994
 

 
Petitioner :- O.I.Co.
 
Respondent :- Smt. Rekha
 
Petitioner Counsel :- K.S.Bisht,K.S.Amist
 
Respondent Counsel :- H.N.Sharma,H.S.Sharma,S.S.Tomar
 

 
Hon'ble Rajes Kumar,J.

The valuation of the appeal is Rs.5,25,000/-. Therefore, it is cognizable by the Division Bench. The other two F.A.F.O. Nos. 936 of 1994 and 937 of 1994 also arise from the common judgment of the Tribunal. Therefore, it would be appropriate that all the appeals should be decided together. Since in one of the appeals, the valuation is more than Rs.5,00,000/-, the single Judge cannot decide the appeals. Let all the appeals, namely, F.A.F.O. Nos. 936 of 1994, 937 of 1994 and 935 of 1994 be listed before the Division Bench.

Order Date :- 2.5.2013

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