Deen Dayal Mishra vs Mumtaz Ansari And 3 Ors.
2013 Latest Caselaw 2252 ALL

Citation : 2013 Latest Caselaw 2252 ALL
Judgement Date : 16 May, 2013

Allahabad High Court

Deen Dayal Mishra vs Mumtaz Ansari And 3 Ors. on 16 May, 2013

Bench: Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- SECOND APPEAL No. - 575 of 2013
 

 
Petitioner :- Deen Dayal Mishra
 
Respondent :- Mumtaz Ansari And 3 Ors.
 
Petitioner Counsel :- Gopal Ji Rai,P.N. Saksena
 
Respondent Counsel :- V. Singh,J.S. Pandey
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Heard Sri P.N. Saksena, learned Senior Advocate assisted by Sri Gopal Ji Rai, learned counsel for the appellant and Sri Veer Singh, learned counsel for the respondents.

Leaned counsel for the appellant prays for time to file supplementary affidavit to bring on record the documents filed by him before the court below and also to make an amendment in the memo of appeal to frame substantial question of law for the purpose of admission of the appeal.

List in the third week of July, 2013.

Order Date :- 16.5.2013

P.P.

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