Citation : 2021 Latest Caselaw 9196 ALL
Judgement Date : 30 July, 2021
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- MATTERS UNDER ARTICLE 227 No. - 2175 of 2021 Petitioner :- Smt. Arti Dixit And 2 Others Respondent :- Dr. Sushil Kumar Mishra And 6 Others Counsel for Petitioner :- Rajesh Mishra,Abhishek Dixit,M.D. Singh Shekhar (Senior Adv.) Counsel for Respondent :- Anand Kumar Srivastava,Shiv Bahadur Singh Hon'ble Siddharth,J.
HeardSri M.D. Singh Shekhar, learned Senior Counsel assisted by SriRajesh Mishra and Abhishek Dixit, learned counsels forthe petitioners and Sri Atul Dayal, learned counsel assisted by Sri Anand Kumar Srivastava, learned counsels for the respondent no. 1 and Dr. Shiv Bahadur Singh, learned counsel for respondent nos. 2/1, 2/2, 2/3, 2/4 and respondent no. 3.
Judgment reserved.
Till the judgment is pronounced the petitioners shall not be evicted from the property in dispute.
Order Date :- 30.7.2021
Rohit
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