Mohd.Amir Sajjad And Another {U/A ... vs Ali Akhtar And Aothers
2014 Latest Caselaw 318 ALL

Citation : 2014 Latest Caselaw 318 ALL
Judgement Date : 28 March, 2014

Allahabad High Court

Mohd.Amir Sajjad And Another {U/A ... vs Ali Akhtar And Aothers on 28 March, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- MISC. SINGLE No. - 733 of 2004
 

 
Petitioner :- Mohd.Amir Sajjad And Another {U/A 227}
 
Respondent :- Ali Akhtar And Aothers
 
Counsel for Petitioner :- Qamurul Hasan
 
Counsel for Respondent :- Adnan Ahmad,Mohd.Naseerullah
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Sri Adnan Ahmad, learned counsel for opposite parties has raised an objection against the amendment application by submitting that the petitioner has not filed certified copy of the order, which he wants to challenge, by means of amendment.

Learned counsel for petitioner prays for and is granted a week's time to place on record the certified copy of the impugned order, dated 17.09.2001.

Order Date :- 28.3.2014

Vijay

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