Radha Charan (Viklang) And 3 ... vs Mohd. Anwar And 3 Others
2019 Latest Caselaw 4694 ALL

Citation : 2019 Latest Caselaw 4694 ALL
Judgement Date : 17 May, 2019

Allahabad High Court

Radha Charan (Viklang) And 3 ... vs Mohd. Anwar And 3 Others on 17 May, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 587 of 2019
 

 
Appellant :- Radha Charan (Viklang) And 3 Others
 
Respondent :- Mohd. Anwar And 3 Others
 
Counsel for Appellant :- Kripa Shankar Pandey,Kamlesh Kumar Tiwari
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Issue notice to the respondents on the delay condonation application returnable on 31st May, 2019.

Steps be taken immediately.

The learned Judge has not granted the amount under future loss of income on the ground that he was a self employed person and, therefor,e cannot be said to be in self employment.

List on 31.5.2019.

Order Date :- 17.5.2019

Mukesh

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