Smt. Badrun Nissa And Others vs Mohammad Salim And Others
2017 Latest Caselaw 4906 ALL

Citation : 2017 Latest Caselaw 4906 ALL
Judgement Date : 3 October, 2017

Allahabad High Court

Smt. Badrun Nissa And Others vs Mohammad Salim And Others on 3 October, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 8
 

 
Case :- SECOND APPEAL No. - 1153 of 2001
 

 
Appellant :- Smt. Badrun Nissa And Others
 
Respondent :- Mohammad Salim And Others
 
Counsel for Appellant :- M.A.Qadeer,J.H. Khan,Mohd. Waris
 
Counsel for Respondent :- W.H. Khan,Gulrez Khan,J.H.Khan
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the appellants prays for and is granted three weeks time to file rejoinder affidavit to the counter affidavit filed by respondent no. 1 in substitution application.

In the meantime, learned counsel for respondent no. 1 may also file counter affidavit to the restoration application filed on behalf of appellants.

List thereafter.

Order Date :- 3.10.2017

Gss

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