Bipat vs Deputy Director Of Consolidation ...
2019 Latest Caselaw 971 ALL

Citation : 2019 Latest Caselaw 971 ALL
Judgement Date : 11 March, 2019

Allahabad High Court

Bipat vs Deputy Director Of Consolidation ... on 11 March, 2019

Bench: Salil Kumar Rai




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- CONSOLIDATION No. - 1712 of 1982
 

 
Petitioner :- Bipat
 
Respondent :- Deputy Director Of Consolidation Faizabad And Others
 
Counsel for Petitioner :- H.S.Sahai,Abhishek Audichya,Lal Ji Yadav
 
Counsel for Respondent :- S.A.Husain,Balram Yadav,C.S.C,M.L.Yadav
 

 
Hon'ble Salil Kumar Rai,J.

Sri Balram Yadav, Advocate states that he has received instructions from the legal heirs of deceased opposite party no. 4 and shall file his Vakalatnama within a week.

In the circumstance, list after two weeks.

In case, the Vakalatnama as stated above is filed by Sri Balram Yadav, Advocate, the case shall be listed for final hearing. However, in case the Vakalatnama is not filed, the case shall again be listed after two weeks under Chapter 12 Rule IV of the Allahabad High Court Rules, 1952.

Order Date :- 11.3.2019

Satyam

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