Mohammad Ahmad And 2 Ors. vs Rehmat Ullah And 6 Ors.
2013 Latest Caselaw 1908 ALL

Citation : 2013 Latest Caselaw 1908 ALL
Judgement Date : 9 May, 2013

Allahabad High Court

Mohammad Ahmad And 2 Ors. vs Rehmat Ullah And 6 Ors. on 9 May, 2013

Bench: Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- SECOND APPEAL No. - 546 of 2013
 

 
Petitioner :- Mohammad Ahmad And 2 Ors.
 
Respondent :- Rehmat Ullah And 6 Ors.
 
Petitioner Counsel :- J.H. Khan,Gulrez Khan,W.H. Khan
 
Respondent Counsel :- T.A. Khan
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Heard Sri W.H. Khan, learned Senior Advocate assisted by Sri Gulrez Khan, learned counsel for the appellants and Sri T.A. Khan, learned counsel for the respondent No. 4.

Summon the lower court record. Learned counsel for the appellants shall deposit the requisite fee for summoning the lower court record.

List this appeal for admission soon after the lower court record is received.

Order Date :- 9.5.2013

P.P.

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