Devi Chand vs Kailash Chand Agrawal & Others
2014 Latest Caselaw 7885 ALL

Citation : 2014 Latest Caselaw 7885 ALL
Judgement Date : 30 October, 2014

Allahabad High Court

Devi Chand vs Kailash Chand Agrawal & Others on 30 October, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL No. - 405 of 1998
 

 
Appellant :- Devi Chand
 
Respondent :- Kailash Chand Agrawal & Others
 
Counsel for Appellant :- S.A.Gilani,B. Malik,Diwakar Rai Sharma
 
Counsel for Respondent :- A.K.Sharma,Atul Sharma,P.K. Jain,R.N. Sharma,R.N.Sharma
 

 
Hon'ble Ran Vijai Singh,J.

Learned counsel for respondents submits that his counter affidavit to the application filed under Order 41 Rule 27 is ready but in view of the fact that learned counsel for appellant is not present, it cannot be served.

The counter affidavit may be filed in the registry after serving the copy to the learned counsel for the appellant.

List after four weeks. In the meantime rejoinder affidavit may be filed.

Order Date :- 30.10.2014

M.A.A.

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