Guddu Vs Chandra Kishore Sharma
Bench: Single Bench
Result Published
Acts Referenced
Judgement Snapshot
Case Number
Matters Under Article 227 No. 2037 Of 2019
Hon'ble Bench
Manoj Kumar Gupta, J
Advocates
Nikhil Kumar, Anil Kumar
Final Decision
Dismissed
Acts Referred
Constitution Of India, 1950 — Article 227#Uttar Pradesh Urban Buildings (Regulation Of Letting, Rent And Eviction) Act, 1972 — Section 21, 21(1), 21(1)(a)#Code Of Civil Procedure, 1908 — Section 80
Judgement Text
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