Raja Ram Chauhan And Another vs B.S.A., Basti & Others
2011 Latest Caselaw 1392 ALL

Citation : 2011 Latest Caselaw 1392 ALL
Judgement Date : 27 April, 2011

Allahabad High Court

Raja Ram Chauhan And Another vs B.S.A., Basti & Others on 27 April, 2011

Bench: Satyendra Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Case :- WRIT - A No. - 36574 of 2001
 

 
Petitioner :- Raja Ram Chauhan And Another
 
Respondent :- B.S.A., Basti & Others
 
Petitioner Counsel :- Suresh Pratap Singh,S.S. Chauhan
 
Respondent Counsel :- C.S.C.,K. Shahi
 

 
Hon'ble Satyendra Singh Chauhan,J.

Learned counsel for the petitioner states that in spite of directions of this Court statement of account has not been furnished to the petitioner up till now.

Learned counsel for the opposite parties states that details are being prepared on the basis of computerized calculations and , therefore, there is no difficulty in handing over the calculations.

In this view of the matters, list this petition on 09.05.2011 and by the next date of listing learned counsel for the B.S.A. will furnish the necessary calculations in respect of the petitioner.

Rejoinder affidavit filed today taken taken on record.

Order Date :- 27.4.2011

BLY