KAMLESH GUPTA Vs. BHOLANATH

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India has been filed seeking the following reliefs:

(2.) It is submitted by the counsel for the petitioners that the plaintiff by amending the relief clause has prayed for the following relief: ....[VARNACULAR TEXT OMITTED]....

(3.) Similarly, the defendant No.4 who has also filed counter-claim, has also amended the relief clause and has sought the following relief: