M/S Chawla Auto Sopares And ... vs State Of U.P. And Another
2011 Latest Caselaw 280 ALL

Citation : 2011 Latest Caselaw 280 ALL
Judgement Date : 15 March, 2011

Allahabad High Court

M/S Chawla Auto Sopares And ... vs State Of U.P. And Another on 15 March, 2011

Bench: Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- APPLICATION U/S 482 No. - 1438 of 2010
 

 
Petitioner :- M/S Chawla Auto Sopares And Another
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- R.P. Dwivedi
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Yogesh Chandra Gupta,J.

List is revised. Learned counsel for the applicants is present. Learned counsel for Opp. Party no. 2 is not present.

It is informed that parties have entered into compromise before the Mediation Centre.

List on 9.5.2011 before the appropriate Bench. On that date applicant no. 2 and Opp. Party No. 2 shall be present in person and shall file a joint affidavit in support of the compromise.

Interim order, if any, shall continue till the date fixed.

Order Date :- 15.3.2011

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