Mohammad Yusuf vs Shri Gurvinder Singh And Others
2016 Latest Caselaw 282 ALL

Citation : 2016 Latest Caselaw 282 ALL
Judgement Date : 10 March, 2016

Allahabad High Court

Mohammad Yusuf vs Shri Gurvinder Singh And Others on 10 March, 2016

Bench: Sudhir Agarwal, Ram Surat (Maurya)




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 211 of 2010
 
Appellant :- Mohammad Yusuf
 
Respondent :- Shri Gurvinder Singh And Others
 
Counsel for Appellant :- A.K.Tripathi,A.D.Prabhaker
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ram Surat Ram (Maurya),J.

1. It is held that formal order, as issued to appellant has been filed. Office has pointed out that certified copy has not been signed by competent authority though it is admitted that it has been issued by Court below.

2. Let appeal be registered with regular number and old number shall also continue to be shown in bracket for finding out details of case, whenever required by parties with reference to either of the two numbers.

3. As requested by learned counsel for appellant, we proceed to hear appeal under Order 41 Rule 11 C.P.C.

4. Heard.

5. Admit.

6. Issue notice to respondents by registered post A.D. as well as Courier as approved by Office Memorandum dated 15.12.2015 under Order V, Rule 9 (3) C.P.C. returnable at an early date.

7. Call for the record of Court below.

8. Steps be taken within a week.

Order Date :- 10.3.2016

Pravin