Amreesh Kumar Dixit vs Dinesh Kumar Tyagi
2017 Latest Caselaw 6914 ALL

Citation : 2017 Latest Caselaw 6914 ALL
Judgement Date : 15 November, 2017

Allahabad High Court

Amreesh Kumar Dixit vs Dinesh Kumar Tyagi on 15 November, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- SECOND APPEAL No. - 212 of 2011
 

 
Appellant :- Amreesh Kumar Dixit
 
Respondent :- Dinesh Kumar Tyagi
 
Counsel for Appellant :- J.P. Pandey,Ravindra Kumar Srivastava
 
Counsel for Respondent :- H.V. Shastri,Ashutosh Srivastava,K.K. Tyagi,R.K. Tyagi
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the appellant and learned counsel for the respondent no. 1.

An application under Order 1 Rule 10 read with section 151 C.P.C. has been filed on behalf of appellant to implead Mohd. Umar as respondent no. 3.

Issue notice to proposed respondent Mohd. Umar who may file objection to the impleadement application within three weeks.

Steps be taken within ten days.

List after service of notice upon the proposed respondent Mohd. Umar.

Order Date :- 15.11.2017

Gss

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