MITHLESH KUMARI AGRAWAL Vs. VITH ADDITIONAL DISTRICT JUDGE
LAWS(ALL)-2013-2-256
HIGH COURT OF ALLAHABAD
Decided on
February 01,2013
Smt. Mithlesh Kumari Agrawal And Others
Appellant
VERSUS
VIth Additional District Judge And Others
Respondents
Referred Judgements :-
SMT. MRIDULA DAYAL V. VITH ADDITIONAL DISTRICT JUDGE,ALLAHABAD AND OTHERS [REFERRED TO]JAGAT PRASAD VS. DISTT JUDGE KANPUR [REFERRED TO]
E PALANISAMY VS. PALANISAMY [REFERRED TO]
ATMA RAM VS. SHAKUNTALA RANI [REFERRED TO]
MAHENDRA NATH TANDON VS. VLTH ADDITIONAL DISTRICT JUDGE KDNPUR [REFERRED TO]
CH BADRI DASS DECD VS. ADDITIONAL DISTRICT JUDGE DEHRADUN [REFERRED TO]
CHAMELI DEVI VS. VITH ADDITIONAL DISTRICT JUDGE [REFERRED TO]
HAIDER ABBAS VS. ADDITIONAL DISTRICT JUDGE [REFERRED TO]
NOOR MOHAMMAD VS. XITH ADDL DISTT AND SESSIONS JUDGE KANPUR NAGAR [REFERRED TO]
DHARAM PRAKASH GUPTA VS. ADDITIONAL DISTRICT JUDGE [REFERRED TO]
MAHENDRA KAUR VS. VITH ADDITIONAL DISTRICT JUDGE PILIBHIT [REFERRED TO]
JUDGEMENT
-
(1.)Order dated 29.11.2012 having been recalled vide order of date passed on Recall Application filed by applicants- respondents 3 and 4, writ petition is restored to its order number.
(2.)As requested by learned counsel for parties, I proceeded to hear this case and decide on merits at this stage.
(3.)Heard Sri D.S. Srivastava, Advocate, for applicants-respondents 2 and 3 and Sri Vishnu Gupta, Advocate, for petitioner.
(2.)As requested by learned counsel for parties, I proceeded to hear this case and decide on merits at this stage.
(3.)Heard Sri D.S. Srivastava, Advocate, for applicants-respondents 2 and 3 and Sri Vishnu Gupta, Advocate, for petitioner.
Copyright © Regent Computronics Pvt.Ltd.