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Resident Welfare And Cultural ... vs Shri Govind Sharma
2012 Latest Caselaw 4154 ALL

Citation : 2012 Latest Caselaw 4154 ALL
Judgement Date : 13 September, 2012

Allahabad High Court
Resident Welfare And Cultural ... vs Shri Govind Sharma on 13 September, 2012
Bench: Pankaj Mithal



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- CIVIL REVISION No. - 430 of 2012
 

 
Petitioner :- Resident Welfare And Cultural Society And Others
 
Respondent :- Shri Govind Sharma
 
Petitioner Counsel :- V.D. Shukla,P.N. Saksena
 

 
Hon'ble Pankaj Mithal,J.

The defendant revisionists application under Order 7 Rule 11 CPC to reject the plaint on the ground that there is no cause of action for the suit has been rejected.

Issue notice to the plaintiff opposite party by registered post returnable at an early date.

The application for interim injunction application shall be considered on the next listing.

Order Date :- 13.9.2012

SKS

 

 

 
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