In Judgment Text:
- of the Constitution the petitioner has assailed the order dated 11.3.2024 passed by
District Judge ,Lucknow in Misc - which has been numbered as Regular Suit No.866 of 2022 and is pending before
District Judge ,Lucknow - application before
District Judge ,Lucknow who by means of the impugned order dated 11.3.2024 had sought
In Judgment Text:
- of
District Judge ,Lucknow (Ganga Charan Tripathi and four Ors. Vs Shri Mahabeer Ji Temple Trust and Ors - also be accounted for and intimated to the
District Judge ,Lucknow every month by the interim five Judge ,Lucknow shall notify on the notice board of the Trust, the entire 'Aliganj Mahabirji Trust Scheme- weeks from the date of receipt of the list of trustees from the three-member Committee. The
District
In Judgment Text:
- 12.2015 passed by the Respondent No.1 i.e.
District Judge ,Lucknow in M.C.A. No.128 of 2015; Judge ,Lucknow , which was registered as Misc. Civil Appeal No. 128 of 2015 (Abdul Kalam Ansari v. State- dated 01.10.2012, the petitioner filed an appeal under Section 9 of the Act, 1972 before the
District
In Judgment Text:
-
2. This writ petition has been filed against the order passed by Incharge
District Judge ,Lucknow - the
District Judge ,Lucknow by way of Civil Revision. The learned Incharge District Judge heard petitioner
J
J
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