Mohammad Rasheed & 6 Others vs Mohammad Sabbir & 2 Others
2017 Latest Caselaw 7978 ALL

Citation : 2017 Latest Caselaw 7978 ALL
Judgement Date : 14 December, 2017

Allahabad High Court

Mohammad Rasheed & 6 Others vs Mohammad Sabbir & 2 Others on 14 December, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- SECOND APPEAL No. - 1299 of 2017
 

 
Appellant :- Mohammad Rasheed & 6 Others
 
Respondent :- Mohammad Sabbir & 2 Others
 
Counsel for Appellant :- Ramendra Asthana,Seraj Ahmad
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the appellants and perused the record.

This second appeal is admitted on the following substantial questions of law;

1. Whether mutation proceedings are summary in nature and orders passed in such proceedings can be made basis of deciding title of any party ?

Issue notice to the respondents.

Summon the lower court record.

Steps be taken within two weeks.

List after receipt of lower court record for final hearing.

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

Order Date :- 14.12.2017

Gss

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