Hisamuddin vs Abu Saad And 13 Others
2017 Latest Caselaw 7355 ALL

Citation : 2017 Latest Caselaw 7355 ALL
Judgement Date : 28 November, 2017

Allahabad High Court

Hisamuddin vs Abu Saad And 13 Others on 28 November, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 
Civil Misc.Recall Application No.  183169 of 2016
 
IN
 

 
Case :- SECOND APPEAL No. - 371 of 2015
 

 
Appellant :- Hisamuddin
 
Respondent :- Abu Saad And 13 Others
 
Counsel for Appellant :- Shamimul Hasnain,Kamaluddin Khan
 
Counsel for Respondent :- R.N.Yadav
 

 
Hon'ble Bachchoo Lal,J.

Rejoinder affidavit filed on behalf of appellant be taken on record.

Heard learned counsel for the appellant, learned counsel for the respondent nos. 1 and 2 and perused the record.

The recall application is within time.

Cause shown is sufficient, therefore, recall application is allowed and the order dated 17.5.2016 is recalled.

The second appeal is restored to its original number.

List in the next cause list.

Order Date :- 28.11.2017

Gss

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