PRAKASH CHAND Vs. SHANKER SINGH
LAWS(ALL)-2019-12-142
HIGH COURT OF ALLAHABAD
Decided on December 18,2019

PRAKASH CHAND Appellant
VERSUS
SHANKER SINGH Respondents

JUDGEMENT

SANGEETA CHANDRA,J. - (1.) Vakalatnama filed today by Shri Ishir Sripat, on behalf of the Respondent nos.2/2 and 3/2 is taken on record. Supplementary affidavit filed today is also taken on record.
(2.) Heard Shri Manish Kumar Nigam, counsel for the petitioner assisted by Smt. Rama Goel Bansal, and Shri Rahul Sripat assisted by Mr. Ishir Sripat for the Respondent nos.2/2 and 3/2 and Mr. A.N. Tripathi, assisted by Shri R.P. Mishra, for the Respondent nos.1/1 to 1/3.
(3.) The petitioner has challenged the order dated 18.11.2019 passed by the learned Civil Judge Junior Division., Chhata, District Mathura, in Execution Case No.1 of 2012 and the order dated 12.12.2019 passed by the learned District Judge, Mathura, in Civil Revision No.127 of 2019.;


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