Shakira & Ors. vs Smt. Tajrun Begum & Anr
2015 Latest Caselaw 5251 ALL

Citation : 2015 Latest Caselaw 5251 ALL
Judgement Date : 9 December, 2015

Allahabad High Court

Shakira & Ors. vs Smt. Tajrun Begum & Anr on 9 December, 2015

Bench: Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 22
 

 
Case :- SECOND APPEAL No. - 360 of 2011
 

 
Appellant :- Shakira & Ors.
 
Respondent :- Smt. Tajrun Begum & Anr
 
Counsel for Appellant :- Shafiq Mirza
 
Counsel for Respondent :- Rajeev Kumar Tripathi,S.K.Kanujia
 

 
Hon'ble Mahendra Dayal,J.

Heard the learned counsel for the parties.

It has been informed that although the second appeal has been admitted but the substantial question of law has not been formulated. Since it is mandatory to formulate substantial questions of law before hearing the appeal, therefore, the same are being formulated.

Heard learned counsel for the parties and having perused the impugned judgment, I find that the appeal shall be heard on substantial questions of law no. 1, 2 and 3 as framed in the memo of appeal.

The record of the lower court has also been received.

List on 13th January, 2016.

Order Date :- 9.12.2015

Muk