Ram Payri vs Rajesh And Others
2015 Latest Caselaw 5315 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 22
 

 
Case :- SECOND APPEAL No. - 182 of 2007
 

 
Appellant :- Ram Payri
 
Respondent :- Rajesh And Others
 
Counsel for Appellant :- Dinesh Kumar Rastogi,Mrs.Madhulika Yadav,Nirmal Singh Yadav,Somesh Tripathi
 
Counsel for Respondent :- Jagdish Prasad Maurya
 

 
Hon'ble Mahendra Dayal,J.

Amended copy of memo of second appeal has been filed today in Court by the appellant, which is taken on record.

Learned counsel for respondents prays for time to file counter affidavit.

He is allowed time to file counter affidavit within two weeks.

List in 3rd week of January, 2016.

Shri J.P. Maurya learned counsel for the appellant submits that his name has wrongly been shown as counsel for the respondents.  Similarly name of  Mrs. Madhulika Yadav has also been shown as counsel for the appellant.

Office is directed to print the name of Shri J.P. Maurya as counsel for the appellant instead of counsel for the respondents and Mrs. Madhulika Yadav as counsel for the respondents instead of counsel for the appellant.

Order Date :- 10.12.2015

Muk