Hakim Riaz Ahmad Khan vs Mohammad Sirajul Hassan
2015 Latest Caselaw 5267 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 22
 

 
Case :- CIVIL REVISION No. - 16 of 2004
 

 
Revisionist :- Hakim Riaz Ahmad Khan
 
Opposite Party :- Mohammad Sirajul Hassan
 
Counsel for Revisionist :- Ajai Kumar Rai,Anil Kr. Srivastava,Hemant Kumar Mishra,Mohd.Shakeel,Munawar Sultan,Ram Ji Das,Sachin Garg,Tushar Hirwani,Vijay Krishna,Vishnu Pad Das
 
Counsel for Opposite Party :- Mohiuddin Khan
 

 
Hon'ble Mahendra Dayal,J.

(C.M. Application No. 28965 of 2014)

This is an application for amendment on behalf of the revisionist for adding certain new grounds in the memo of revision.

The learned counsel for the opposite party has no objection.

In view of the above, amendment application is allowed and the revisionist is permitted to carry out the necessary amendment in the memo of revision within a week.

Order Date :- 9.12.2015

Muk

.

Case :- CIVIL REVISION No. - 16 of 2004

Revisionist :- Hakim Riaz Ahmad Khan

Opposite Party :- Mohammad Sirajul Hassan

Counsel for Revisionist :- Ajai Kumar Rai,Anil Kr. Srivastava,Hemant Kumar Mishra,Mohd.Shakeel,Munawar Sultan,Ram Ji Das,Sachin Garg,Tushar Hirwani,Vijay Krishna,Vishnu Pad Das

Counsel for Opposite Party :- Mohiuddin Khan

Hon'ble Mahendra Dayal,J.

List for hearing on 12.1.2016.

Order Date :- 9.12.2015

Muk