Satti Lal And Another Vs Raj Kumari

Allahabad High Court (Lucknow Bench) 21 Jan 2019 Second Appeal No. 392 Of 2001 (2019) 01 AHC CK 0050
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Second Appeal No. 392 Of 2001

Hon'ble Bench

Ved Prakash Vaish, J

Advocates

U.K. Srivastava, Santosh Kumar Misra, Satya Prakash Tiwari

Final Decision

Disposed Off

Acts Referred
  • Code Of Civil Procedure, 1908 - Section 47, 100, 104, 143, Order 22 Rule 1, Order 22 Rule 3, Order 22 Rule 3(1), Order 22 Rule 9
  • Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 229B, 331

Judgement Text

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Case Metadata
  • Ck Citation: (2019) 01 AHC CK 0050
  • Coram: Ved Prakash Vaish, J
  • Bench: Single Bench
  • Advocates: U.K. Srivastava, Santosh Kumar Misra, Satya Prakash Tiwari
  • Result: Disposed Off
Referenced Acts & Sections
  • Code Of Civil Procedure, 1908 - Section 47, 100, 104, 143, Order 22 Rule 1, Order 22 Rule 3, Order 22 Rule 3(1), Order 22 Rule 9
  • Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 - Section 229B, 331
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