VEERENDRA KUMAR Vs. ADDITIONAL DISTRICT JUDGE, SULTANPUR AND ORS.
LAWS(ALL)-2015-10-132
HIGH COURT OF ALLAHABAD (AT: LUCKNOW)
Decided on October 16,2015

Veerendra Kumar Appellant
VERSUS
Additional District Judge, Sultanpur And Ors. Respondents

JUDGEMENT

- (1.) Heard.
(2.) On behalf of the private respondent-Smt. Kamla Devi, a caveat has been filed by Sri S.P.Maurya, Advocate.
(3.) Aggrieved by the order dated 18.8.2015 whereby the Revisional Court has rejected the Civil Revision No. 50 of 2010 preferred against the order dated 24.4.2010 by which the Trial Court has rejected the application 316Ka-2 wherein the petitioner has sought some amendments/alteration in the written statement filed in the Regular Suit No. 258 of 1990, in which he is one of the defendants.;


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