Manjeet Kaur vs Smt. Balvindar Kaur
2014 Latest Caselaw 3782 ALL

Citation : 2014 Latest Caselaw 3782 ALL
Judgement Date : 30 July, 2014

Allahabad High Court

Manjeet Kaur vs Smt. Balvindar Kaur on 30 July, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Case :- WRIT - C No. - 38737 of 2014
 

 
Petitioner :- Manjeet Kaur
 
Respondent :- Smt. Balvindar Kaur
 
Counsel for Petitioner :- Sudhir Kumar Kesarwani
 
Counsel for Respondent :- Sumit Daga
 

 
Hon'ble Abhinava Upadhya,J.

It is submitted that the matter arises out of the U.P.Urban Buildings (Regulation of Letting, Rent and Eviction), Act, 1972. As such, it is not cognizable by this Bench.

As prayed, put up this matter on Monday, i.e., 4.8.2014 as fresh before the appropriate Bench.

Order Date :- 30.7.2014

SKM

Download the LatestLaws.com Mobile App