Shitla Prasad vs Smt. Gayatri Devi
2019 Latest Caselaw 2495 ALL

Citation : 2019 Latest Caselaw 2495 ALL
Judgement Date : 3 April, 2019

Allahabad High Court

Shitla Prasad vs Smt. Gayatri Devi on 3 April, 2019

Bench: Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 4852 of 2015
 

 
Petitioner :- Shitla Prasad
 
Respondent :- Smt. Gayatri Devi
 
Counsel for Petitioner :- Ajay Kumar Singh,Ashish Kumar Singh
 
Counsel for Respondent :- G.K. Gupta,A K Aditya,S D Singh,Surendra Bahadur Singh
 

 
Hon'ble Manoj Kumar Gupta,J.

The revisional court in its impugned judgement has relied upon the plaint of Original Suit No. 1107 of 1990 in holding that the petitioner had knowledge of the fact that the disputed shop had been purchased by the plaintiff-respondent. However, copy of the plaint of the said suit has not been filed.

Counsel for the petitioner seeks time to bring on record copy of plaint of the said suit by means of supplementary affidavit

List after two weeks to enable him to file supplementary affidavit.

Interim order is extended till the next date of listing.

(Manoj Kumar Gupta, J.)

Order Date :- 3.4.2019

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