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  • Order XLVII Rule 1 CPC.
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citation codes
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  • Order XLVII Rule 1 CPC.

    State Of U.P Throu. Its Secy. Deptt. Of Urban Land Lko. & Ors. Petitioners v. Adarsh Seva Sahkari Samiti Ltd. Lko. Throu. Secy.7066(M/B)2013

    1. Impugned judgment and order dated 25.11.2013 does not seem to suffer from any impropriety or illegality. There is no error apparent at the face of record which may call for any interference under Order XLVII Rule 1 CPC. The petition is accordingly dismissed.

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    State Of U.P Throu. ... v. Adarsh Seva Sahkari ...
    (Jul 24, 2014)