Nanak vs Amrit Vanaspati Comp. Pvt. Ltd. & ...
2011 Latest Caselaw 4973 ALL

Citation : 2011 Latest Caselaw 4973 ALL
Judgement Date : 30 September, 2011

Allahabad High Court

Nanak vs Amrit Vanaspati Comp. Pvt. Ltd. & ... on 30 September, 2011

Bench: Sunil Hali




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 18868 of 2007
 

 
Petitioner :- Nanak
 
Respondent :- Amrit Vanaspati Comp. Pvt. Ltd. & Others
 
Petitioner Counsel :- Aalok Kumar Srivastava,S.K. Verma
 
Respondent Counsel :- K.K. Arora,S.C.
 

 
Hon'ble Sunil Hali,J.

Learned counsel for the respondents states that there is some chance of compromise between the parties.

As prayed, list on 17.10.2011.

In case, there is no compromise arrived at between the parties, the matter shall be taken up for hearing on the next date and appropriate order shall be passed.

It is directed that no coercive measures shall be taken against the petitioner till the next date of listing.

Order Date :- 30.9.2011

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