DINESH CHAND GUPTA Vs. MAHATMA GHANDI GIRLS POST GRADUATE COLLEGE, FIROZABAD
LAWS(ALL)-2019-4-323
HIGH COURT OF ALLAHABAD
Decided on April 08,2019

DINESH CHAND GUPTA Appellant
VERSUS
Mahatma Ghandi Girls Post Graduate College, Firozabad Respondents

JUDGEMENT

- (1.) Supplementary affidavit filed today is taken on record.
(2.) Heard Sri Santosh Kumar Singh, learned counsel for the petitioner and Sri Jata Shankar Pandey, learned counsel appearing for the respondent.
(3.) By means of the present petition, the petitioner seeks to challenge the judgment and order dated 15.03.2016 passed by JSCC/Civil Judge (Senior Division), Firozabad in SCC Suit No.17 of 2007 (Mahatma Gandhi Girls (P.G.) College Vs. Dinesh Chandra Gupta) and also the judgment and order dated 25.01.2019 passed by the II-Additional District Judge, Firozabad in Civil Revision No.18 of 2016 (Dinesh Chandra Gupta Vs. Mahatma Gandhi Girls (P.G.) College) whereby the revision filed by the petitioner has been dismissed.;


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