Deen Dayal And Others vs Nishan Singh And Others
2018 Latest Caselaw 3222 ALL

Citation : 2018 Latest Caselaw 3222 ALL
Judgement Date : 11 October, 2018

Allahabad High Court

Deen Dayal And Others vs Nishan Singh And Others on 11 October, 2018

Bench: Abhinava Upadhya, Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1556 of 2002
 

 
Appellant :- Deen Dayal And Others
 
Respondent :- Nishan Singh And Others
 
Counsel for Appellant :- T.A.Khan,Rakesh Kumar Mishra
 
Counsel for Respondent :- Radhey Shyam,Vinod Singh
 

 
Hon'ble Abhinava Upadhya,J.

Hon'ble Bachchoo Lal,J.

In the application moved under Order 41 Rule 27 C.P.C. a counter affidavit has been filed. Two weeks' time is allowed for filing rejoinder affidavit.

List after expiry of the aforesaid period.

Since learned counsel for the owner Sri Vinod Singh is not present, learned counsel for the appellants will inform him about this order in writing within 48 hours.

Order Date :- 11.10.2018

Masarrat

(Bachchoo Lal,J.) (Abhnava Upadhya,J.)

Download the LatestLaws.com Mobile App