KHALIL AHMAD Vs. ANIS AHMAD
LAWS(ALL)-2019-2-234
HIGH COURT OF ALLAHABAD
Decided on February 14,2019

KHALIL AHMAD Appellant
VERSUS
Anis Ahmad Respondents

JUDGEMENT

- (1.) By order dated 2.1.2013, service of notice upon the respondent was deemed sufficient.
(2.) Matter taken up in the revised call.
(3.) Heard Sri Ashish Kumar Singh, counsel for the revisionist. No one is present on behalf of the respondent-tenant.;


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