DAYA SHANKER Vs. XTH ADDL DISTRICT JUDGE KANPUR
LAWS(ALL)-1998-3-138
HIGH COURT OF ALLAHABAD
Decided on March 06,1998

DAYA SHANKER Appellant
VERSUS
XTH ADDL. DISTRICT JUDGE, KANPUR Respondents

JUDGEMENT

J.C.Gupta, J. - (1.) Sri S. M. Dayal counsel for the petitioner filed rejoinder-affidavit whose copy was served upon the respondents' counsel on 23.1.98 and the same is taken on record.
(2.) Heard Sri S. M. Dayal counsel for the petitioner and Sri Yasharth counsel for the landlord-respondent No. 3.
(3.) This is landlord's petition against the order of respondent No. 2, the prescribed authority who allowed the landlord's release application. The appeal filed by the petitioner has also been dismissed by the respondent No. 1 by the order dated 5.12.97.;


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