Shyam Sunder Agrawal vs Smt. Geeta Devi And 3 Others
2019 Latest Caselaw 1715 ALL

Citation : 2019 Latest Caselaw 1715 ALL
Judgement Date : 26 March, 2019

Allahabad High Court

Shyam Sunder Agrawal vs Smt. Geeta Devi And 3 Others on 26 March, 2019

Bench: Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 7851 of 2018
 

 
Petitioner :- Shyam Sunder Agrawal
 
Respondent :- Smt. Geeta Devi And 3 Others
 
Counsel for Petitioner :- Kamal Kumar Singh,C.K.Parekh
 
Counsel for Respondent :- Vijay Kumar
 

 
Hon'ble Manoj Kumar Gupta,J.

Re: Civil Misc. Amendment Application No.2 of 2018

Heard counsel for the parties.

There is no real opposition to the amendment. It is accordingly allowed.

The amendment shall be incorporated in the body of the petition within three days.

List in the next cause list.

Interim order is extended till the next date of listing.

(Manoj Kumar Gupta, J.)

Order Date :- 26.3.2019

skv

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