Sushil Kumar vs Sri Prem Chand
2022 Latest Caselaw 4803 ALL

Citation : 2022 Latest Caselaw 4803 ALL
Judgement Date : 31 May, 2022

Allahabad High Court

Sushil Kumar vs Sri Prem Chand on 31 May, 2022

Bench: J.J. Munir




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2353 of 2022
 

 
Petitioner :- Sushil Kumar
 
Respondent :- Sri Prem Chand
 
Counsel for Petitioner :- Madhav Jain
 

 
Hon'ble J.J. Munir,J.

Heard Mr. Madhav Jain, learned counsel for the petitioner.

Perused the report dated 30.05.2022 submitted by the Judge, Small Cause Court, Agra. A perusal of the report shows that the Judge, Small Cause Court, Agra vide his judgment dated 30.05.2022 has decided the SCC Suit No. 50 of 2015 Sushil Kumar vs. Prem Chand.

In this view of the matter, no further orders are required to be made in this petition. It is consigned to records.

Let this order be communicated to the learned Judge, Small Cause Court, Agra through the learned District Judge, Agra by the Office within 72 hours.

Order Date :- 31.5.2022

Deepak

Download the LatestLaws.com Mobile App