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Dr. Syed Ibtesham Mehdi & Others vs Smt. Ghausul Nisa Begum & Others
2016 Latest Caselaw 1975 ALL

Citation : 2016 Latest Caselaw 1975 ALL
Judgement Date : 27 April, 2016

Allahabad High Court
Dr. Syed Ibtesham Mehdi & Others vs Smt. Ghausul Nisa Begum & Others on 27 April, 2016
Bench: Pramod Kumar Srivastava



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- SECOND APPEAL No. - 1036 of 2006
 

 
Appellant :- Dr. Syed Ibtesham Mehdi & Others
 
Respondent :- Smt. Ghausul Nisa Begum & Others
 
Counsel for Appellant :- M.A. Qadeer,Mohd. Warish,Shahid Ali Siddiqui,Suneel Rai
 
Counsel for Respondent :- Iqbal Ahmad Siddiqui,K.K. Arora
 

 
Hon'ble Pramod Kumar Srivastava,J.

Learned counsel for the applicants/ appellants informs that restoration application has been moved after 17 days of the dismissal of the appeal.

The matter could not be heard properly because of absence of counsel for the respondent who has sent illness slip.

List this case on 06th May, 2016 as unlisted.

Counsel for the appellant is directed to inform about this order to the learned counsel for the respondents.

Order Date :- 27.4.2016

Sanjeev

 

 

 
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