Munni Devi And Another vs State Of U.P. And 2 Others
2023 Latest Caselaw 12608 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- SECOND APPEAL No. - 267 of 2023
 

 
Appellant :- Munni Devi And Another
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Appellant :- Arvind Kumar Dixit
 

 
Hon'ble Dinesh Pathak,J.

Suit for permanent injunction filed on behalf of the plaintiff-appellants has concurrently been discarded by the courts below.

Learned counsel for the appellant submits that learned court below have illegally not suited the claim of the plaintiff-appellants and misread, misinterpreted the evidence on record. He has tried to point out perversity in the judgment passed by the courts below for which lower court record is required.

Let the record of the courts below be summoned and notices be issued to the respondents through R.P.A.D. as well as normal mode of service, at the expenses of the appellants, fixing 14.07.2023 as the date.

(Order on Stay Application)

Issue notice to the respondents as observed above.

In the meantime, parties shall exchange their respective affidavits, if any.

Order Date :- 24.4.2023

PS