LAWS(UTN)-2008-3-27

VISHWA PRAKASH Vs. ARYA PRATINIDHI SABHA

Decided On March 13, 2008
VISHWA PRAKASH Appellant
V/S
ARYA PRATINIDHI SABHA Respondents

JUDGEMENT

(1.) HAVING heard the learned counsel for the petitioners and upon going through the impugned order, I find that the learned court below has not erred in any manner in allowing the amendment application and granting the other ancillary relief. No interference is warranted. The petition is dismissed in limine.