SHANKAR & OTHERS Vs. RICHPAL & OTHERS
LAWS(ALL)-2011-11-463
HIGH COURT OF ALLAHABAD
Decided on November 02,2011

Shankar and others Appellant
VERSUS
Richpal And Others Respondents

JUDGEMENT

Pankaj Mithal, J. - (1.) LIST has been revised.
(2.) HEARD Sri Rahul Kumar Tyagi, holding brief of Sri Santosh Kumar Srivastava, learned Counsel appearing for the Appellants. No one appears for the Respondents despite name of several counsel being printed in the cause list. This appeal is directed against the order of remand dated 17.8.99 passed by the lower appellate court in Civil Appeal No. 207 of 1997.
(3.) THE suit of the Plaintiff -Appellants for permanent injunction in respect of land in dispute shown by letters A, B, C and D in the plaint map was decreed by the court of first instance vide judgment and order dated 13.10.97. The aforesaid decree was challenged by the Defendant -Respondents by filing Civil Appeal No. 207 of 1997.;


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