Nand Lal Keshari Vs Shashi Bhushan Agarwal

Allahabad High Court 20 Jan 2020 Matters Under Article 227 No. 8078 Of 2019 (2020) 01 AHC CK 0036
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Matters Under Article 227 No. 8078 Of 2019

Hon'ble Bench

Surya Prakash Kesarwani, J

Advocates

Krishna Nand Rai, Vijay Anand Rai, Rajni Ojha, Ravindra Nath Chaubey

Final Decision

Dismissed

Acts Referred
  • Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 - Section 20(2)(a), 20(4), 21(1)(a), 30(1)
  • Code Of Civil Procedure 1908 - Order 15 Rule 5
  • Constitution Of India, 1950 - Article 227

Judgement Text

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Case Metadata
  • Ck Citation: (2020) 01 AHC CK 0036
  • Coram: Surya Prakash Kesarwani, J
  • Bench: Single Bench
  • Advocates: Krishna Nand Rai, Vijay Anand Rai, Rajni Ojha, Ravindra Nath Chaubey
  • Result: Dismissed
Referenced Acts & Sections
  • Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 - Section 20(2)(a), 20(4), 21(1)(a), 30(1)
  • Code Of Civil Procedure 1908 - Order 15 Rule 5
  • Constitution Of India, 1950 - Article 227
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