SINHA DEVELOPMENT TRUST Vs. STATE OF UP

JUDGEMENT

(1.) Supplementary affidavit filed today be taken on record.

(2.) Heard learned counsel for the petitioner, learned standing counsel for the respondent no.1 and Sri D.S. Chauhan, learned counsel for the respondent no.2.

(3.) Present petition has been filed for setting aside the impugned order dtd. 9/2/2024 passed by the learned Additional Civil Judge, S.D., New Court No.1, Moradabad in Original Suit No. 288 of 1991.