Prakash Rewa Chand Narinani vs Smt.S.Chaudhary
2012 Latest Caselaw 2143 ALL

Citation : 2012 Latest Caselaw 2143 ALL
Judgement Date : 24 May, 2012

Allahabad High Court

Prakash Rewa Chand Narinani vs Smt.S.Chaudhary on 24 May, 2012

Bench: Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. SINGLE No. - 829 of 1996
 

 
Petitioner :- Prakash Rewa Chand Narinani
 
Respondent :- Smt.S.Chaudhary
 
Petitioner Counsel :- Satya Prakash,A.P.S.Gaur
 
Respondent Counsel :- C.S.C.,B.K.Sexena,K.K.Saxena
 

 
Hon'ble Vishnu Chandra Gupta,J.

This petition has been file for challenging the order of allowing the substitution application at the cost of Rs. 2000/-. The order passed on 23.3.1996 in Misc. Case No. 5-C/1995 (Smt. S. Chaudhari Vs. Prakash Reva Chandra Narayani) was for restoration of S.C.C. suit no. 3 of 1992. This writ petition has also been filed for staying the operation of the impugned order.

List revised.

None present on behalf of the petitioner.

It is, accordingly, dismissed for want of prosecution.

Interim order, if any, is vacated.

Order Date :- 24.5.2012

S. Kumar

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