Mevaram & Another vs Vishan Lal & Another
2014 Latest Caselaw 4663 ALL

Citation : 2014 Latest Caselaw 4663 ALL
Judgement Date : 20 August, 2014

Allahabad High Court

Mevaram & Another vs Vishan Lal & Another on 20 August, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Case :- WRIT - C No. - 42953 of 2014
 

 
Petitioner :- Mevaram & Another
 
Respondent :- Vishan Lal & Another
 
Counsel for Petitioner :- Vishnu Pratap Pandey
 

 
Hon'ble Abhinava Upadhya,J.

Issue notice to the respondents returnable at an early date.

Learned counsel for the petitioners will take steps for service of notice to the respondents within a week.

List after service of notice.

Till the next date of listing, the parties to the suit shall maintain status quo with regard to the property in dispute.

Order Date :- 20.8.2014

SKM

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