Chandra Veer Singh vs Sadhan Sahkari Samiti Ltd. And ...
2011 Latest Caselaw 1394 ALL

Citation : 2011 Latest Caselaw 1394 ALL
Judgement Date : 27 April, 2011

Allahabad High Court

Chandra Veer Singh vs Sadhan Sahkari Samiti Ltd. And ... on 27 April, 2011

Bench: R.K. Agrawal, Bharati Sapru




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- SPECIAL APPEAL No. - 744 of 2011
 

 
Petitioner :- Chandra Veer Singh
 
Respondent :- Sadhan Sahkari Samiti Ltd. And Others
 
Petitioner Counsel :- Vidya Bhushan Srivastava
 
Respondent Counsel :- C.S.C.,K.B. Srivastava
 

 
Hon'ble R.K. Agrawal,J.

Hon'ble Bharati Sapru,J.

The points raised in the grounds of the memo of appeal, it is said that the same were raised before the learned Single Judge. However, the learned Single Judge has not considered the same. From the impugned order we find that there is no mention of the other grounds raised by the learned Counsel for the appellant. If the learned counsel has really raised the grounds, he may file an application seeking review of the order of learned Single Judge.

The appeal is dismissed.

Order Date :- 27.4.2011

S.P.

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