VISHWA NATH PRASAD MISRA Vs. VITH ADDL DISTRICT JUDGE
LAWS(ALL)-2012-7-137
HIGH COURT OF ALLAHABAD (AT: LUCKNOW)
Decided on
July 17,2012
ARVIND KUMAR,Vishwa Nath Prasad Misra
Appellant
VERSUS
Vith Addl District Judge,Vith Additional District Judge,Faizabad
Respondents
JUDGEMENT
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(1.) Heard learned counsel for parties and perused the record.
(2.) The short question up for consideration in both these writ petitions is regarding the scope of adjudication by Executing Court.
(3.) Facts in brief giving rise to the present dispute may be summarized as under.;
(2.) The short question up for consideration in both these writ petitions is regarding the scope of adjudication by Executing Court.
(3.) Facts in brief giving rise to the present dispute may be summarized as under.;
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