Sanjay Chauhan vs Phool Kumar And 2 Others
2019 Latest Caselaw 5247 ALL

Citation : 2019 Latest Caselaw 5247 ALL
Judgement Date : 30 May, 2019

Allahabad High Court

Sanjay Chauhan vs Phool Kumar And 2 Others on 30 May, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1586 of 2019
 

 
Appellant :- Sanjay Chauhan
 
Respondent :- Phool Kumar And 2 Others
 
Counsel for Appellant :- Syed Ali Imam
 
Counsel for Respondent :- Nipun Singh
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

The question is being asked as to whether the appellant had joined the person or society from whom he purchased the said property. The learned counsel for the appellant has heavily relied on the judgment passed by Supreme Court in Civil Appeal No. 7174 of 2014 (Babu Lal and others Versus M/s Vijay Solvex Limited and Others) without giving a copy to the other side.

A copy of the said judgment relied by learned counsel for appellant be given to the other side.

List this matter tomorrow for hearing i.e. 31.5.2019.

Order Date :- 30.5.2019

Mukesh

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