SMT. SHALINI VERMA Vs. BRIJESH CHAND SINHA AND OTHERS
LAWS(ALL)-2016-6-120
HIGH COURT OF ALLAHABAD
Decided on June 08,2016

Smt. Shalini Verma Appellant
VERSUS
Brijesh Chand Sinha And Others Respondents

JUDGEMENT

Narayan Shukla, Rakesh Srivastava, J. - (1.) Heard Shri Akhilesh Kalra, learned counsel for the appellant and Shri Hemant Kumar Mishra, learned counsel appearing for respondent nos.1 and 2.
(2.) Counter affidavit filed today on behalf of respondent nos.1 and 2 is taken on record.
(3.) This First Appeal From Order has arisen against the order dated 31.05.2016 passed by the Civil Judge (Senior Division), Lucknow in Regular Suit No.932 of 2016, Brijesh Chand Sinha & Anr. v. Smt. Shalini Verma & Anr. , by means of which the interim injunction has been granted.;


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