SHRIMAT PARAMHANS VIDYA PRACHARIANI SABHA Vs. DEPUTY REGISTRAR FIRMS SOCIETIES & CHITS
LAWS(ALL)-2019-10-265
HIGH COURT OF ALLAHABAD
Decided on October 15,2019

Shrimat Paramhans Vidya Prachariani Sabha Appellant
VERSUS
Deputy Registrar Firms Societies And Chits Respondents

JUDGEMENT

Sangeeta Chandra, J. - (1.) Heard learned counsel for the petitioners.
(2.) This matter was taken up yesterday as it was listed in the cause list.
(3.) Sri Sanjay Mishra, learned counsel for the petitioners had argued at length on the illegality and arbitrariness of the order dated 21.12.2013 passed by the Deputy Registrar, Firms, Societies and Chits, Faizabad (for short 'the Deputy Registrar'). Sri Amrendra Nath Tripathi, was not present yesterday. The matter was posted in the additional cause list and has been taken up today.;


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