Chunni Lal vs D.D.C. & Ors
2011 Latest Caselaw 2761 ALL

Citation : 2011 Latest Caselaw 2761 ALL
Judgement Date : 15 July, 2011

Allahabad High Court

Chunni Lal vs D.D.C. & Ors on 15 July, 2011

Bench: Krishna Murari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - B No. - 54969 of 2007
 

 
Petitioner :- Chunni Lal
 
Respondent :- D.D.C. & Ors
 
Petitioner Counsel :- Sunil Kumar Srivastava,Ashok Kr.Rai
 
Respondent Counsel :- C.S.C.,Anurag Pathak
 

 
Hon'ble Krishna Murari,J.

Issue notice to the petitioner.

Applicant-respondent no.4 shall take steps for service of notice by registered post within two weeks.

Office shall issue notice returnable at an early date.

List thereafter.

Meanwhile it is clarified that the mere pendency of this application before this Court shall not stand in the way of Consolidation Officer in proceeding with the matter as per judgment dated 12.11.07

Order Date :- 15.7.2011

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