Munawwar Ali vs Additional Distrct Judge Court ...
2015 Latest Caselaw 1390 ALL

Citation : 2015 Latest Caselaw 1390 ALL
Judgement Date : 21 July, 2015

Allahabad High Court

Munawwar Ali vs Additional Distrct Judge Court ... on 21 July, 2015

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- MISC. SINGLE No. - 4164 of 2015
 

 
Petitioner :- Munawwar Ali
 
Respondent :- Additional Distrct Judge Court No.1 Barabanki And Another
 
Counsel for Petitioner :- Ashish Verma
 

 
Hon'ble Rajan Roy,J.

Heard.

This writ petition under Article 226 of the Constitution of India arises out of the proceedings before the civil Court, therefore, it is not maintainable in view of the recent judgment of the Supreme Court reported in (2015) 5 SCC 423 in the case of Radhey Shyam and another Vs. Chhabi Nath and others.

Counsel for the petitioner seeks time to move an application for amendment.

List in the next week as fresh.

Order Date :- 21.7.2015

Arvind

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