KADDI LAL CHUNNI LAL GAYA PRASAD Vs. LOK PAL SHARMA
LAWS(ALL)-2006-1-71
HIGH COURT OF ALLAHABAD
Decided on
January 23,2006
KADDI LAL, CHUNNI LAL GAYA PRASAD, YAD RAM JHAMMAN, RAM
Appellant
VERSUS
LOK PAL SHARMA SON OF HUB LAL SHARMA, BHAGWAN SON OF CHANDU BABU, DALEEP
Respondents
JUDGEMENT
S.P.Mehrotra, J. -
(1.) Pursuant to the order dated 16-1-2006, the case is listed today, peremptorily.
(2.) Case has been taken up in the revised list.
(3.) Sri Anshu Chaudhary, learned Counsel for the plaintiff-respondent No. 1 is present. However, learned Counsel for the defendants-appellants is not present.;
(2.) Case has been taken up in the revised list.
(3.) Sri Anshu Chaudhary, learned Counsel for the plaintiff-respondent No. 1 is present. However, learned Counsel for the defendants-appellants is not present.;
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