FIRM MUNNALAL RAMESHWAR AND ANR. Vs. SRI THAKURJI MAHARAJ VIRAJMAN MANDIR AND ANR.
LAWS(ALL)-2016-5-664
HIGH COURT OF ALLAHABAD
Decided on
May 23,2016
Firm Munnalal Rameshwar And Anr.
Appellant
VERSUS
Sri Thakurji Maharaj Virajman Mandir And Anr.
Respondents
JUDGEMENT
Sunita Agarwal, J. -
(1.) Supplementary affidavit filed today is taken on record.
(2.) Heard learned counsel for the parties and perused the records.
(3.) The order of rejection of application of the petitioner for inspection of the adjoining shops in the premises in question is under challenge.;
(2.) Heard learned counsel for the parties and perused the records.
(3.) The order of rejection of application of the petitioner for inspection of the adjoining shops in the premises in question is under challenge.;
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