Ravi Shankar Yadav vs Smt. Leelawati Devi
2014 Latest Caselaw 5509 ALL

Citation : 2014 Latest Caselaw 5509 ALL
Judgement Date : 1 September, 2014

Allahabad High Court

Ravi Shankar Yadav vs Smt. Leelawati Devi on 1 September, 2014

Bench: Rajes Kumar, Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- FIRST APPEAL No. - 614 of 2008
 

 
Appellant :- Ravi Shankar Yadav
 
Respondent :- Smt. Leelawati Devi
 
Counsel for Appellant :- Rajesh Kumar Singh
 
Counsel for Respondent :- A.K. Dwivedi,P.S.Yadav,Rajesh Kumar,Satyam Singh,Shiv Nath Singh
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Learned counsel for the appellant prays for and is granted a week's time to file reply to the counter affidavit.

List on 16th September, 2014. Meanwhile, the appellant may permit the respondent to reside in the ancestral house where she is residing and shall not transfer the said house.

Order Date :- 1.9.2014

Download the LatestLaws.com Mobile App