Smt. Ugramati vs Additional District Judge, Room ...
2014 Latest Caselaw 212 ALL

Citation : 2014 Latest Caselaw 212 ALL
Judgement Date : 26 March, 2014

Allahabad High Court

Smt. Ugramati vs Additional District Judge, Room ... on 26 March, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- MISC. SINGLE No. - 1766 of 2014
 

 
Petitioner :- Smt. Ugramati
 
Respondent :- Additional District Judge, Room No. 9 Distt Gonda & Others
 
Counsel for Petitioner :- Abhyuday Misra
 
Counsel for Respondent :- Manish Kumar,Uma Shanker Tiwari
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Learned counsel Sri Uma Shanker Tiwari, has put in appearance on behalf of opposite party no.3.

Submission of learned counsel for petitioner is that at the appellate stage certain irregularities and illegalities have been committed by the appellate court while rejecting the appeal against the rejection of temporary injunction.

Sri Uma Shanker Tiwari, learned counsel for opposite party no.3 prays for and is granted three weeks' time for filing counter affidavit.

List thereafter.

In the meantime, status quo as exists today, shall be maintained by the parties.

Order Date :- 26.3.2014

Vijay

Supreme Court Judgments

High Court Judgments

Campus Buzz

Library

Legal Education

More

Circulars & Notices

Smt. Ugramati vs Additional District Judge, Room ...
2014 Latest Caselaw 212 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Smt. Ugramati vs Additional District Judge, Room ...2014 Latest Caselaw 212 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Smt. Ugramati vs Additional District Judge, Room ...
2014 Latest Caselaw 212 ALL