Swami Vasudevanand Saraswati ... vs Jagat Guru Shankarcharya ...
2015 Latest Caselaw 1374 ALL

Citation : 2015 Latest Caselaw 1374 ALL
Judgement Date : 21 July, 2015

Allahabad High Court

Swami Vasudevanand Saraswati ... vs Jagat Guru Shankarcharya ... on 21 July, 2015

Bench: Sudhir Agarwal, Ranjana Pandya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- FIRST APPEAL No. - 309 of 2015
 

 
Appellant :- Swami Vasudevanand Saraswati Disciple Of S.H.N. Saraswati
 
Respondent :- Jagat Guru Shankarcharya Jyotishpeeth P.S.S.N. Saraswati
 
Counsel for Appellant :- V.D. Ojha,Manish Goyal,Manish Gupta,Ravi Anand Agarwal,Ravi Kant,Satish Chandra Mishra,V.B.Upadhyaya,Ved Mani Tiwari
 
Counsel for Respondent :- S.P.S. Parmar,A.B.Singhal,Anoop Trivedi,B.P.Singh,Shashi Nandan,Shruti Agarwal,Swati Agarwal,Udayan Nandan,Vivek Kr. Singh,W.H.Khan
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Mrs. Ranjana Pandya,J.

1. Sri Vijay Gautam, Advocate filed Vakalatnama on behalf of respondent, which is taken on record. Sri Manish Goyal, Advocate filed rejoinder affidavit and it is also taken on record.

2. As requested on behalf of S.P.S.Parmar, learned counsel for the respondent, put up/ list on 27.7.2015.

Order Date :- 21.7.2015

Ashish Pd.