Citation : 2022 Latest Caselaw 1641 ALL
Judgement Date : 27 April, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- CIVIL REVISION No. - 564 of 2010 Revisionist :- Surendra Kumar Agrawal And Others Opposite Party :- Nagar Nigam Ghaziabad And Another Counsel for Revisionist :- R.C. Singh,S.K.Tyagi Counsel for Opposite Party :- N.N. Mishra Hon'ble Rohit Ranjan Agarwal,J.
This revision under Section 115 of the Code of Civil Procedure has been filed against the judgment and order dated 08.10.2010 passed by IInd Additional Civil Judge (Senior Division), Ghaziabad in Original Suit No.95 of 2002, wherein issues no.5 and 6 have been decided as preliminary issue in negative against the plaintiffs and in favour of the defendants-respondents.
I have perused the judgment dated 08.10.2010 and also the material on record. I find no illegality in the said order.
The suit is of the year 2002 and almost 20 years have elapsed, by now the suit must have been decided. No interference is required.
Revision fails and is, hereby, dismissed.
Order Date :- 27.4.2022
SK Goswami
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