Pyare vs M.Abdul Hafeez
2015 Latest Caselaw 4778 ALL

Citation : 2015 Latest Caselaw 4778 ALL
Judgement Date : 30 November, 2015

Allahabad High Court

Pyare vs M.Abdul Hafeez on 30 November, 2015

Bench: Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 22
 

 
Case :- SECOND APPEAL No. - 408 of 1993
 

 
Appellant :- Pyare
 
Respondent :- M.Abdul Hafeez
 
Counsel for Appellant :- M.C.Sharma,B.R. Tripathi,Rajeev Kumar Tripathi
 
Counsel for Respondent :- S.Mirza,M.A.Siddiqui
 

 
Hon'ble Mahendra Dayal,J.

In pursuance of the order dated 27.10.2015, the office is reported that requisition has been issued for summoning the record, however, the record has not been received.

The office is directed to issue reminder to the District Judge concerned to transmit the record of the lower court without any further delay.

List on 15th December, 2015.

Order Date :- 30.11.2015

Muk

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