Nawal Kishore Agarwal vs The District Judge Deoria And ...
2012 Latest Caselaw 737 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 21698 of 1992
 

 
Petitioner :- Nawal Kishore Agarwal
 
Respondent :- The District Judge Deoria And Others
 
Petitioner Counsel :- J.P. Gupta
 
Respondent Counsel :- C.S.C.,J.P. Singh
 

 
Hon'ble Sudhir Agarwal,J.

List revised. None appeared on behalf of the petitioner. However, I have perused the record.

Writ petition is directed against the order dated 31.1.92 (annexure - 4) passed by Addl. Civil Judge, Deoria, dismissing the petitioner's  impleadment application and the order dated 9.3.92 (annexure - 5) passed by the District Judge, Deoria, whereby he has dismissed the petitioner's revision.

Having gone through the impugned order as also the pleadings and grounds taken in writ petition, I find no ground to interfere as there is no error apparent on the face of the impugned order warranting interference.

The writ petition is, therefore, dismissed. Any interim order, if any, stands vacated.

Order Date :- 24.4.2012

sks-grade iv