M/S Vxl Realtor Pvt. Ltd., Thru ... vs The State Of U.P And Anr.
2012 Latest Caselaw 2652 ALL

Citation : 2012 Latest Caselaw 2652 ALL
Judgement Date : 4 July, 2012

Allahabad High Court

M/S Vxl Realtor Pvt. Ltd., Thru ... vs The State Of U.P And Anr. on 4 July, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- U/S 482/378/407 No. - 2367 of 2012
 

 
Petitioner :- M/S Vxl Realtor Pvt. Ltd., Thru Dir., Prabjit Singh And Ors.
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- Brijesh Kumar Shukla
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioners contends that the petitioners have intention to pay the respondent no.2 the cheque amount in settlement of the dispute alongwith interest at the rate of 10 per cent.

Issue notice, returnable on 26 July, 2012.

Further proceedings in the case shall remain stayed only till the next date of listing.

Order Date :- 4.7.2012

A.Nigam

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