VISHWABANDHU Vs. KRISHNA
LAWS(SC)-2021-9-105
SUPREME COURT OF INDIA
Decided on September 29,2021

Vishwabandhu Appellant
VERSUS
KRISHNA Respondents

JUDGEMENT

UDAY UMESH LALIT, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) These appeals challenge: (i) the Judgment and order dated 21.04.2006 passed by the High Court (High Court of Judicature at Allahabad) in FAFO (First Appeal From Order) No.2473 of 2005; and (ii) the Order dated 18.10.2019 passed by the High Court in CMRA (Civil Miscellaneous Recall Application) No. 107616 of 2009 preferred in said FAFO No. 2473 of 2005.;


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