Venkat Raman Sanatan Dharam vs Registrar, Firms Societies & ...
2011 Latest Caselaw 3239 ALL

Citation : 2011 Latest Caselaw 3239 ALL
Judgement Date : 28 July, 2011

Allahabad High Court

Venkat Raman Sanatan Dharam vs Registrar, Firms Societies & ... on 28 July, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 42125 of 2011
 

 
Petitioner :- Venkat Raman Sanatan Dharam
 
Respondent :- Registrar, Firms Societies & Chits And Others
 
Petitioner Counsel :- Pradeep Saxena,Sanjive Kumar Gupta Ist
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

Ten days' time is allowed to learned counsel for the petitioner in order to enable him to file supplementary affidavit, indicating therein as to at what point of time copy of order dated 21.05.2011 had been served or communicated to the petitioner.

List after ten days on11.08.2011.

Order Date :- 28.7.2011

SRY

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