RAMESH KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard parties counsel and perused record.

(2.) Solitary argument advanced on behalf of the petitioner is that the Registrar Firms, Society and Chits Lucknow, lacks jurisdiction while passing the impugned order contained in Annexure No. 1 to the writ petition.

(3.) Sri Manish Kumar learned Counsel for the respondents submits that while passing the impugned order, the Registrar has observed that the petitioner committed fraud and interpolated the record. Accordingly, this Court may not interfere with the impugned order.