Nishi Kant Duggal vs D.D.C. And 2 Ors.
2014 Latest Caselaw 1454 ALL

Citation : 2014 Latest Caselaw 1454 ALL
Judgement Date : 2 May, 2014

Allahabad High Court

Nishi Kant Duggal vs D.D.C. And 2 Ors. on 2 May, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 22885 of 2014
 

 
Petitioner :- Nishi Kant Duggal
 
Respondent :- D.D.C. And 2 Ors.
 
Counsel for Petitioner :- Vijaya Prakash
 
Counsel for Respondent :- C.S.C.,Dinesh Kr. Rai
 

 
Hon'ble Anjani Kumar Mishra,J.

Shri Rakesh Pandey holding brief of Shri Dinesh Kumar Rai, learned counsel for the caveator, prays for and is granted three weeks time to file a counter affidavit.

Learned counsel for the petitioner will have two weeks thereafter to file rejoinder affidavit.

List in the second week of July, 2014 for admission.

Until further orders, parties are directed to maintain status quo as regards possession and nature of the property in dispute.

Order Date :- 2.5.2014

Priyanka

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