Ram Janam vs Shanker And 5 Ors.
2016 Latest Caselaw 2446 ALL

Citation : 2016 Latest Caselaw 2446 ALL
Judgement Date : 10 May, 2016

Allahabad High Court

Ram Janam vs Shanker And 5 Ors. on 10 May, 2016

Bench: Pramod Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 35 of 2016
 

 
Appellant :- Ram Janam
 
Respondent :- Shanker And 5 Ors.
 
Counsel for Appellant :- Balendra Deo Misra
 
Counsel for Respondent :- Mohan Upadhyay
 

 
Hon'ble Pramod Kumar Srivastava,J.

Heard learned counsel for the parties.

Learned counsel for the appellant requests for time to file certain document in evidence before placing arguments on the point of admission of second appeal. Such time has already been granted to the appellant side earlier.

Request made is accepted.

List this case on 14th September, 2016 for hearing on the point of admission of second appeal.

It is made clear that neither this appeal has been admitted nor any interim/stay order has been passed in it and appellant cannot take advantage of pendency of this non admitted appeal.

Order Date :- 10.5.2016

Sanjeev

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