Tanmay Kakkar & Another vs Nand Kishore Arora & Another
2014 Latest Caselaw 7327 ALL

Citation : 2014 Latest Caselaw 7327 ALL
Judgement Date : 8 October, 2014

Allahabad High Court

Tanmay Kakkar & Another vs Nand Kishore Arora & Another on 8 October, 2014

Bench: Akhtar Husain Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 28976 of 2013
 

 
Petitioner :- Tanmay Kakkar & Another
 
Respondent :- Nand Kishore Arora & Another
 
Counsel for Petitioner :- Daya Shankar Mishra,Chandrakesh Mishra
 
Counsel for Respondent :- A.G.A.,Rajesh Kumar Singh
 

 
Hon'ble Akhtar Husain Khan,J.

Learned counsel for the petitioners appeared. learned counsel for opposite parties appeared. Both parties also appeared in person.

Petitioner no.2 Rahul Kakkar and opposite party no.2 Smt. Kamya inform the Court that they are living together with petitioner no.1 Tanmay Kakkar minor son. They have settled their dispute.

In view of above, parties prayed for time to file compromise. Three weeks time is granted for filing compromise.

List on 16.10.2014.

Order Date :- 8.10.2014

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