Sushila Devi vs Ravinder Prasad
2013 Latest Caselaw 1387 Del

Citation : 2013 Latest Caselaw 1387 Del
Judgement Date : 20 March, 2013

Delhi High Court

Sushila Devi vs Ravinder Prasad on 20 March, 2013

Author: V.K.Shali

*               HIGH COURT OF DELHI AT NEW DELHI

+                    CM.(M). NO.332/13 & CM No.4858/13

                                       Decided on : 20th March, 2013

SUSHILA DEVI                                 ...... Appellant
                    Through:                 Mr. Ajit Nair, Adv.

                    Versus

RAVINDER PRASAD                              ......        Respondent

CORAM:
HON'BLE MR. JUSTICE V.K. SHALI

V.K. SHALI, J. (Oral)

1. This is a petition under Article 227 of the Constitution of India

against the impugned order dated 12.02.2013.

2. The learned counsel for the appellant has failed to show any

irregularity, impropriety or any jurisdictional error in the impugned

order. Accordingly, the petition is dismissed.

V.K. SHALI, J.

MARCH 20, 2013

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