HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- FIRST APPEAL No. - 478 of 2000 Petitioner :- G.D.A., Ghaziabad Respondent :- M/S Moti Board Industries P. Ltd., Ghaziabad And Others Petitioner Counsel :- A.K.Misra,N.K.Sharma Respondent Counsel :- Rajiv Misra,Prem Chand Hon'ble Satya Poot Mehrotra,J.
Hon'ble Yogesh Chandra Gupta,J.
This case along with the connected matters has been taken up in the revised list.
Sri A.K. Misra, learned counsel for the appellant, in the present case as well as in the connected matters is present. However, none is present for the respondents.
Sri A.K. Misra, learned counsel appearing for the appellant in the present case as well as in the connected matters, states that notice in writing was given to various learned counsel appearing for the respondents in the present case as well as in the connected matters but the learned counsel declined to accept the notice stating that they had no instructions.
In view of the above and as the matter is to be heard finally and expeditiously pursuant to the order of the Hon'ble Supreme Court, it will be appropriate that notice be issued to the respondents in the present case as well as in the connected matters requiring them to put in appearance on or before 10th October, 2011. The present case along with the connected matters will come up for consideration before the appropriate Bench on 11th October, 2011.
Notices will be issued to the respondents by Registered Speed Post A.D., for which requisite steps will be taken by the learned counsel for the appellant within a week. Copy of this order will also be sent along with the notice.
Order Date :- 3.8.2011 NS