Fiyaz Ahmad vs Mahmood Ahmad & Ors.
2018 Latest Caselaw 160 ALL

Citation : 2018 Latest Caselaw 160 ALL
Judgement Date : 23 April, 2018

Allahabad High Court

Fiyaz Ahmad vs Mahmood Ahmad & Ors. on 23 April, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- MISC. SINGLE No. - 11597 of 2018
 
Petitioner :- Fiyaz Ahmad
 
Respondent :- Mahmood Ahmad & Ors.
 
Counsel for Petitioner :- Shafiq Mirza,Humayun Mirza
 
Counsel for Respondent :- C.S.C.,A.K. Pandey,Prashant Shukla,Yogendra Nath Yadav
 

 
Hon'ble Rajesh Singh Chauhan,J.

Learned counsel for the Caveator, namely, Sri Prashant Shukla, has filed Vakalatnama of Sri P.S. Mehra, Advocate, the same is taken on record.

Sri Shukla has submitted that Sri P.S. Mehra shall argue the matter on behalf of the Caveator but today on account of his illness he is unable to appear and argue the matter, therefore, he has requested that the case may be adjourned for today.

List this case on 30.04.2018 as fresh showing the name of Sri P.S. Mehra, Advocate in the cause list as counsel for the Caveator.

Order Date :- 23.4.2018

Suresh/

[Rajesh Singh Chauhan,J.]