JUGNA DEVI Vs. SECOND A D J
LAWS(ALL)-2009-7-424
HIGH COURT OF ALLAHABAD
Decided on July 27,2009

Jugna Devi Appellant
VERSUS
Second A D J Respondents

JUDGEMENT

- (1.) Heard learned Counsel for the parties.
(2.) All substitution applications are allowed.
(3.) This is tenants' writ petition. Landlords respondents in their over anxiety lost precious 23 years during which this writ petition remained pending.;


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