Kayum vs Mohd.Siddiki And Another
2015 Latest Caselaw 577 ALL

Citation : 2015 Latest Caselaw 577 ALL
Judgement Date : 20 May, 2015

Allahabad High Court

Kayum vs Mohd.Siddiki And Another on 20 May, 2015

Bench: Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2431 of 2015
 

 
Petitioner :- Kayum
 
Respondent :- Mohd.Siddiki And Another
 
Counsel for Petitioner :- Vishwa Pratap Singh
 

 
Hon'ble Ashwani Kumar Mishra,J.

Submission is that after pleading has been exchanged and issues have been framed, no counter claim could be entertained and the orders impugned are without jurisdiction.

Matter requires consideration.

Issue notice.

Steps by normal mode and by registered post be taken within a week.

Respondents may file counter affidavit within four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List thereafter.

The effect and operation of the impugned orders dated 16.5.2014 and 1.5.2015 shall remain kept in abeyance.

Order Date :- 20.5.2015

Ashish Pd.

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