M/S Inland Surface Services And ... vs State Of U.P. And Others
2011 Latest Caselaw 5130 ALL

Citation : 2011 Latest Caselaw 5130 ALL
Judgement Date : 14 October, 2011

Allahabad High Court

M/S Inland Surface Services And ... vs State Of U.P. And Others on 14 October, 2011

Bench: Sunil Hali




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 51075 of 2006
 

 
Petitioner :- M/S Inland Surface Services And Another
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- P.K. Ganguly
 
Respondent Counsel :- C.S.C.,A P Srivastava,A.K.Jaiswal,Anupam Shukla.
 

 
Hon'ble Sunil Hali,J.

The case is adjourned on account of illness slip of learned counsel for the petitioners.

Learned counsel for the respondents states that an interim direction has been passed in the matter.

List this case in the week commencing 7.11.2011. It is made clear that no further adjournment shall be granted and appropriate order shall be passed on the next date.

Order Date :- 14.10.2011

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