Smt. Lalti Devi vs Mani Ram & Another
2017 Latest Caselaw 7531 ALL

Citation : 2017 Latest Caselaw 7531 ALL
Judgement Date : 1 December, 2017

Allahabad High Court

Smt. Lalti Devi vs Mani Ram & Another on 1 December, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- SECOND APPEAL No. - 1169 of 2017
 

 
Appellant :- Smt. Lalti Devi
 
Respondent :- Mani Ram & Another
 
Counsel for Appellant :- Suresh Chandra Verma,Devesh Kumar Verma
 
Counsel for Respondent :- Shubham Agarwal,Ashish Kumar Singh
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the appellant, learned counsel for the respondent no. 1 and perused the record.

Summon the lower court record within a period of six weeks.

Steps be taken within ten days.

List after receipt of lower court record for hearing on the point of admission.

Till the next date of listing, the parties are directed to maintain status-quo of the property in suit.

Order Date :- 1.12.2017

Gss

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