ASHOK KUMAR Vs. XLTH ADDITIONAL DISTRICT JUDGE, BULONDSHAHAR AND OTHERS
LAWS(ALL)-2007-7-311
HIGH COURT OF ALLAHABAD
Decided on July 10,2007

ASHOK KUMAR Appellant
VERSUS
Xlth Additional District Judge, Bulondshahar And Others Respondents

JUDGEMENT

Rakesh Tiwari, J. - (1.) Heard learned Counsel for the parties.
(2.) Petitioner is the owner of shop No. 856 situated in Mohalla Girwar Ganj under the tenancy of Sri Deep Chand, father of the respondent No.2 in which he was doing business in the name of M/s. Deep Chand Mukesh Kumar.
(3.) Sri Deep Chand by executing document dated 7.12.1995 relinquished his rights was tenant inter alia that he does not requite the shop in question. He died on 13.12.1995.;


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