SWAMI SHARAN SINGH Vs. REGISTRAR, FIRMS SOCIETIES & CHITS, LUCKNOW & ORS
LAWS(ALL)-2011-6-103
HIGH COURT OF ALLAHABAD
Decided on June 09,2011

Swami Sharan Singh Appellant
VERSUS
Registrar, Firms Societies And Chits, Lucknow And Ors Respondents

JUDGEMENT

- (1.) Admit.
(2.) Heard.
(3.) Notices on behalf of opposite parties no.1 and 2 have been accepted by Sri M.B. Singh and for opposite party no.3 by the learned Chief Standing Counsel whereas on behalf of opposite party no.4 notice has been accepted by Sri Nagendra B. Singh, Advocate.;


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