JAGVIR SINGH Vs. GYANWATI RASTOGI AND 4 OTHERS
LAWS(ALL)-2015-7-353
HIGH COURT OF ALLAHABAD
Decided on July 15,2015

JAGVIR SINGH Appellant
VERSUS
Gyanwati Rastogi And 4 Others Respondents

JUDGEMENT

Sunita Agarwal, J. - (1.) The amendment application filed today be taken on record after serving a copy of the same upon the learned counsel for the respondents. Amendments are formal in nature.
(2.) The amendment application is allowed.
(3.) Necessary amendments be carried out within the course of the day.;


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