Janki Prasad vs Sita Ram And 6 Others
2016 Latest Caselaw 2692 ALL

Citation : 2016 Latest Caselaw 2692 ALL
Judgement Date : 17 May, 2016

Allahabad High Court

Janki Prasad vs Sita Ram And 6 Others on 17 May, 2016

Bench: Pramod Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- SECOND APPEAL No. - 334 of 2016
 

 
Appellant :- Janki Prasad
 
Respondent :- Sita Ram And 6 Others
 
Counsel for Appellant :- Devesh Pratap Singh Chauh,Sanjay Kumar Shrivastava
 

 
Hon'ble Pramod Kumar Srivastava,J.

On earlier occasion, hearing was got adjourned by appellant side.

It appears appropriate that one more opportunity of hearing should be afforded to the appellant for placing their arguments on the point admission of second appeal.

List this case in the 3rd week of 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 shall not get advantage during pendency of this second appeal.

Order Date :- 17.5.2016

Sanjeev

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