Kewala Prasad vs Jitendra Kumar And Another
2017 Latest Caselaw 5269 ALL

Citation : 2017 Latest Caselaw 5269 ALL
Judgement Date : 9 October, 2017

Allahabad High Court

Kewala Prasad vs Jitendra Kumar And Another on 9 October, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 8
 

 
Case :- SECOND APPEAL No. - 229 of 2010
 

 
Appellant :- Kewala Prasad
 
Respondent :- Jitendra Kumar And Another
 
Counsel for Appellant :- Triveni Shankar,Ajay Shankar
 
Counsel for Respondent :- Anil Kumar Aditya
 

 
Hon'ble Bachchoo Lal,J.

Learned counsel for the appellant states that a perusal of lower court record is necessary for hearing on the point of admission.

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

Steps be taken within two weeks.

List after receipt of lower court record.

Order Date :- 9.10.2017

Gss

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