RADHA SHUKLA AND OTHERS Vs. VIITH ADDITIONAL DISTRICT JUDGE, KANPUR AND OTHERS
LAWS(ALL)-1987-4-78
HIGH COURT OF ALLAHABAD
Decided on April 13,1987

Radha Shukla And Others Appellant
VERSUS
Viith Additional District Judge, Kanpur And Others Respondents

JUDGEMENT

V.K. Khanna, J. - (1.) This writ petition has been filed against an order of the VII Addl. District Judge, Kanpur dated 27-5-1985 on an application (30 Ga 2) seeking permission to cross-examine Sri T.N. Gupta, Engineer who had filed his report regarding the condition of the building in dispute in the Trial Court.
(2.) Learned counsel for the petitioners in this writ petition has relied on the earlier order passed by the III District Judge, Kanpur dated 18-1-1984 holding that such a prayer made by the parties had been granted by the court below.
(3.) At the very out-set it may be mentioned that at the admission stage the contesting respondent put in appearance through Smt. Poonam Srivastava, Advocate. The parties have exchanged counter and rejoinder affidavits. The writ petition is thus being decided finally in accordance with the rules of the Court.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.