Rajendra Singh Rajput vs Akhilesh Kumar Tyagi & Others
2014 Latest Caselaw 1394 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL No. - 1 of 2000
 

 
Appellant :- Rajendra Singh Rajput
 
Respondent :- Akhilesh Kumar Tyagi & Others
 
Counsel for Appellant :- P.K.Mishra
 
Counsel for Respondent :- Nalin Kumar Sharma,Alka Srivastava,B.N.Agrawal,I.P.Srivastava,M.D. Dixit,M.P.Singh,Nitin Kr. Sharma,Sanktha Rai,Santosh Srivastava
 

 
Hon'ble Tarun Agarwala,J.

Hon'ble Akhtar Husain Khan,J.

Counter affidavit/objection has been filed by the appellant to the affidavit accompanying for condonation of delay in filing the cross objection is taken on record. 

Another counter affidavit/objection to the application under Order 41 Rule 27 of Civil Procedure Code has also been filed by the appellant  is also taken on record. 

Two weeks time is granted to the respondent to file reply to the counter affidavit/objection.

List thereafter.

An application  has been filed on behalf of defendant nos. 14 and 15 for deletion of their names from the array of the parties.  This application will be considered in due course of time.    

Order Date :- 30.4.2014

RU

(Akhtar Husain Khan, J.)   (Tarun Agarwala, J.)