PRADEEP KUMAR PIPARSANIA Vs. STATE OF U.P.
LAWS(ALL)-2020-11-125
HIGH COURT OF ALLAHABAD
Decided on November 17,2020

Pradeep Kumar Piparsania Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

Mahesh Chandra Tripathi, J. - (1.) Heard Shri Santosh Kumar Mishra, learned counsel for the petitioner.
(2.) The petitioner is before this Court assailing the order dated 20.11.2019 passed by learned District Judge, Banda in Misc. Civil Appeal No.14 of 2019 (Sanjeev Kumar Pipersania vs. Pradeep Kumar Pipersania).
(3.) Learned counsel for the petitioner could not point out any manifest error apparent on the face of record in the impugned order so as to justify interference by this Court in extra ordinary jurisdiction under Article 227 of the Constitution of India.;


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