Ghaziabad Development Authority vs Smt. Sangita Bharti
2011 Latest Caselaw 2058 ALL

Citation : 2011 Latest Caselaw 2058 ALL
Judgement Date : 26 May, 2011

Allahabad High Court

Ghaziabad Development Authority vs Smt. Sangita Bharti on 26 May, 2011

Bench: Yatindra Singh, Yogesh Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- FIRST APPEAL No. - 227 of 1997
 

 
Petitioner :- Ghaziabad Development Authority
 
Respondent :- Smt. Sangita Bharti
 
Petitioner Counsel :- Vijay Manohar Sahai,A.K. Mishra
 
Respondent Counsel :- Prem Chandra
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Yogesh Chandra Gupta,J.

This case is listed under Chapter XIII Rule 3. We have seen the office report dated 25.5.2011. Respondent has not filed Paper book. He will not be permitted to refer to any evidence or document without leave of the Court.

When the case is listed next, the name of Sri V.M. Sahai, the then counsel for the appellant, may not be shown as counsel for the appellant.

Order Date :- 26.5.2011

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