Mukul And 2 Ors. vs Smt. Usha Sharma And Another
2014 Latest Caselaw 2773 ALL

Citation : 2014 Latest Caselaw 2773 ALL
Judgement Date : 9 July, 2014

Allahabad High Court

Mukul And 2 Ors. vs Smt. Usha Sharma And Another on 9 July, 2014

Bench: Rajes Kumar, Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL No. - 385 of 2014
 

 
Appellant :- Mukul And 2 Ors.
 
Respondent :- Smt. Usha Sharma And Another
 
Counsel for Appellant :- Swetashwa Agarwal,Ashish Kumar Singh
 
Counsel for Respondent :- Kashif Gilani
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Shri Kashif Gulam, Advocate, has put in appearance on behalf of respondent no.1.

Issue notice to respondent no. 2. The appellants may take steps to serve the respondent no. 2 by registered post as well as by dasti summon. Both the respondents may file counter affidavit within four weeks.

List in week commencing 18.8.2014.

Meanwhile, the effect and operation of judgment and decree dated 5.4.2014 passed by the Additional Civil Judge (Senior Division), Court No. 3, Meerut in Original Suit No. 1132 of 2007 (Smt. Usha Sharma Vs. Sri Lokesh Dutt Sharma) shall remain stayed.

The appellants are restrained from alienating or changing the nature of the property in question.

Order Date :- 9.7.2014