JAHAN SINGH YADAV Vs. ALIGARH DEVELOPMENT AUTHORITY
LAWS(ALL)-2019-1-326
HIGH COURT OF ALLAHABAD
Decided on January 03,2019

Jahan Singh Yadav Appellant
VERSUS
ALIGARH DEVELOPMENT AUTHORITY Respondents

JUDGEMENT

RAJIV JOSHI,J. - (1.) Rejoinder affidavit filed today is taken on record.
(2.) Heard Sri Devendra Kumar Yadav, learned counsel for the plaintiff-appellant and Sri Vivek Kumar Sharma holding brief of Sri Shiv Nath Singh, learned counsel appearing on behalf of defendant-respondent.
(3.) Present appeal has been filed by the plaintiff-appellant against the judgment and decree dated 6.9.2013 passed by the Additional District Judge, Court No. 4 Aligarh dismissing the civil appeal no. 94 of 2010 and affirming the judgment and decree dated 16.8.2010 passed by the trial court in Original Suit No. 132 of 1999.;


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