COLONEL SHRAWAN KUMAR JAIPURIYAR Vs. KRISHNA NANDAN SINGH
LAWS(SC)-2019-9-145
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on
September 02,2019
Colonel Shrawan Kumar Jaipuriyar
Appellant
VERSUS
Krishna Nandan Singh,T. Arivandanam Vs. T.V. Satyapal And Another; 1977 4 Scc 467
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) In spite of second call, there is no appearance on behalf of Krishna Nandan Singh, the plaintiff, the first respondent before us.
(3.) The first respondent has filed a civil suit T.S. No. 97/16 against Sarwan Kumar Jaipuriyar, the appellant before us and Anil Kumar, the second respondent before us. The second respondent is the brother of the first respondent.;
(2.) In spite of second call, there is no appearance on behalf of Krishna Nandan Singh, the plaintiff, the first respondent before us.
(3.) The first respondent has filed a civil suit T.S. No. 97/16 against Sarwan Kumar Jaipuriyar, the appellant before us and Anil Kumar, the second respondent before us. The second respondent is the brother of the first respondent.;
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