M/S Rama Housing Society vs State Of U.P. & Others
2011 Latest Caselaw 211 ALL

Citation : 2011 Latest Caselaw 211 ALL
Judgement Date : 11 March, 2011

Allahabad High Court

M/S Rama Housing Society vs State Of U.P. & Others on 11 March, 2011

Bench: D.S.R. Varma, Vikram Nath




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 12992 of 2008
 

 
Petitioner :- M/S Rama Housing Society
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Sharad Malviya
 
Respondent Counsel :- C.S.C.,Vivek Saran
 

 
Hon'ble D.S.R. Varma,J.

Hon'ble Vikram Nath,J.

Mr. Sharad Malaviya, learned counsel for the petitioners, states that he has received a copy of the counter affidavit from Mr. A.P. Srivastava, learned counsel for the respondent, and he is filing rejoinder affidavit today in the Court.

The rejoinder affidavit is taken on record.

Mr. Malaviya further states that name of Mr. A.P. Srivastava is n ot printed in the cause list.

List again in the next cause list showing the name of Sri A.P. Srivastava, learned counsel for the respondent.

Interim order granted earlier shall continue till the next date of listing.

Order Date :- 11.3.2011

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