Ram Kumar Panwar vs Smt. Balarani (Since Dead) And ...
2012 Latest Caselaw 12 ALL

Citation : 2012 Latest Caselaw 12 ALL
Judgement Date : 6 April, 2012

Allahabad High Court

Ram Kumar Panwar vs Smt. Balarani (Since Dead) And ... on 6 April, 2012

Bench: Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- CIVIL REVISION No. - 54 of 2012
 

 
Petitioner :- Ram Kumar Panwar
 
Respondent :- Smt. Balarani (Since Dead) And Others
 
Petitioner Counsel :- A.K. Rai,Vishnu Kumar Singh
 
Respondent Counsel :- Virendra Kumar,Ashok Mehta
 

 
Hon'ble Prakash Krishna,J.

Ref: Civil Misc. Review Application No. 72496 of 2012.

Heard the learned counsel for the parties.

It appears that the sentence "The relationship of landlord and tenant is not in dispute." in first line of third paragraph, has wrongly been transcribed in the judgment dated 31.1.2012. The said sentence is expunged from the judgment.

The application is disposed of.

(Prakash Krishna,J)

Order Date :- 6.4.2012

MK/

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