Madan Pal Singh @APPELLANT@Hash Dsitrict Judge Bijnor And Others

Allahabad High Court 30 Oct 2018 Matters Under Article 227 No. - 3658 Of 2018 (2018) 10 AHC CK 0065
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Matters Under Article 227 No. - 3658 Of 2018

Hon'ble Bench

Vivek Kumar Birla, J

Advocates

Rama Goel Bansal, Krishna Mohan Garg

Final Decision

Dismissed

Acts Referred
  • Constitution Of India, 1950 - Article 227
  • Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 - Section 292), 20(4), 25, 39, 40

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2018) 10 AHC CK 0065
  • Coram: Vivek Kumar Birla, J
  • Bench: Single Bench
  • Advocates: Rama Goel Bansal, Krishna Mohan Garg
  • Result: Dismissed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 227
  • Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 - Section 292), 20(4), 25, 39, 40
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