FIRM KANHAIYA SINGH Vs. IST A D J BIJNOR
LAWS(ALL)-2011-3-64
HIGH COURT OF ALLAHABAD
Decided on March 31,2011

FIRM KANHAIYA SINGH JAGAN SINGH Appellant
VERSUS
1ST A.D.J., BIJNOR Respondents

JUDGEMENT

- (1.) Inspite of sufficient service no one has appeared on behalf of contesting respondents.
(2.) Heard Learned Counsel for the petitioner.
(3.) O.S. No. 180 of 1981 was instituted by following plaintiff.;


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