Premal Pratap Joisher Vs Vikram Jethalal Joisher & Others

Andhra Pradesh High Court - Amaravati 4 Mar 2022 Civil Revision Petition No. 355, 356 Of 2022 (2022) 03 AP CK 0003
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Civil Revision Petition No. 355, 356 Of 2022

Hon'ble Bench

Ninala Jayasurya, J

Advocates

Avinash Desai, Ramakrishna Pativada

Final Decision

Allowed

Acts Referred
  • Code Of Civil Procedure, 1908 - Section 151
  • Code Of Civil Procedure, 1908 - Order II Rule 1, Order II Rule 2, Order 8 Rule 1A, Order 15 Rule 1A, Order 15 Rule 3, Order 18 Rule 17, Order 18 Rule 17A
  • Constitution Of India, 1950 - Article 227

Judgement Text

Translate:
Madhya Pradesh High Court
Rajesh Shivhare Vs State Of Madhya Pradesh And Others
22 Jan 2026
Madhya Pradesh High Court
Dharmendra Kansana Vs State Of Madhya Pradesh
22 Jan 2026
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Case Metadata
  • Ck Citation: (2022) 03 AP CK 0003
  • Coram: Ninala Jayasurya, J
  • Bench: Single Bench
  • Advocates: Avinash Desai, Ramakrishna Pativada
  • Result: Allowed
Referenced Acts & Sections
  • Code Of Civil Procedure, 1908 - Section 151
  • Code Of Civil Procedure, 1908 - Order II Rule 1, Order II Rule 2, Order 8 Rule 1A, Order 15 Rule 1A, Order 15 Rule 3, Order 18 Rule 17, Order 18 Rule 17A
  • Constitution Of India, 1950 - Article 227
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