KUSUM KUSHWAHA & ANOTHER Vs. RAKESH KUMAR KOHLI & ANOTHER
LAWS(ALL)-2016-1-350
HIGH COURT OF ALLAHABAD
Decided on January 21,2016

Kusum Kushwaha And Another Appellant
VERSUS
Rakesh Kumar Kohli And Another Respondents

JUDGEMENT

- (1.) Supplementary Rejoinder Affidavit filed today be taken on record.
(2.) The petitioners are owners and landlady of the shop in question which exists at the ground floor of the House No.53-A/1, Meerapur, Allahabad. The release application was filed under Section 21(1)(a) by Nanku Lal Kushwaha in the year 1994 with the assertion that he and his daughters who were living with him required the shop in question to start a business.
(3.) An affidavit was filed by Nanku Lal Kushwaha, the applicant-landlord in support of his assertion that he required the shop for his business.;


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