B.N. BHARGAVA (SINCE DECEASED AND SUBSTITUTED BY LEGAL HEIR) Vs. ADDITIONAL DISTRICT JUDGE, SAHARANPUR AND OTHERS
LAWS(ALL)-2016-9-417
HIGH COURT OF ALLAHABAD
Decided on
September 23,2016
B.N. Bhargava (Since Deceased And Substituted By Legal Heir)
Appellant
VERSUS
Additional District Judge, Saharanpur And Others
Respondents
JUDGEMENT
Sudhir Agarwal, J. -
(1.) Pursuant to order of date passed on Restoration Application, the writ petition is restored to its original number.
(2.) As requested and agreed by learned Counsels for parties, I proceed to hear and decide this matter finally.
(3.) Heard learned counsel for petitioner, learned Standing Counsel for respondents and perused the record.;
(2.) As requested and agreed by learned Counsels for parties, I proceed to hear and decide this matter finally.
(3.) Heard learned counsel for petitioner, learned Standing Counsel for respondents and perused the record.;
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