Ved Prakash Gupta vs Smt. Rekha Gupta
2015 Latest Caselaw 197 ALL

Citation : 2015 Latest Caselaw 197 ALL
Judgement Date : 28 April, 2015

Allahabad High Court

Ved Prakash Gupta vs Smt. Rekha Gupta on 28 April, 2015

Bench: Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 22348 of 2014
 

 
Petitioner :- Ved Prakash Gupta
 
Respondent :- Smt. Rekha Gupta
 
Counsel for Petitioner :- Amit Kumar Singh
 
Counsel for Respondent :- Kshitij Shailendra
 

 
Hon'ble Ashwani Kumar Mishra,J.

Passed over on the request made by learned counsel for the petitioner in order to file an appropriate application invoking jurisdiction under Article 227 of the Constitution of India.

List in the next cause list.

Order Date :- 28.4.2015

Ashish Pd.

Download the LatestLaws.com Mobile App