New Okhla Industrial Development ... vs Deepa & Others
2012 Latest Caselaw 3010 ALL

Citation : 2012 Latest Caselaw 3010 ALL
Judgement Date : 18 July, 2012

Allahabad High Court

New Okhla Industrial Development ... vs Deepa & Others on 18 July, 2012

Bench: Prakash Krishna, Arvind Kumar (Ii)




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- FIRST APPEAL No. - 11 of 2004
 

 
Petitioner :- New Okhla Industrial Development Authority Thru' Its C.E.O.
 
Respondent :- Deepa & Others
 
Petitioner Counsel :- Anurag Khanna,Amit Manohar
 
Respondent Counsel :- Vinod Sinha,Maheshwar Prasad Sinha,S.P. Singh
 

 
Hon'ble Prakash Krishna,J.

Hon'ble Arvind Kumar Tripathi (II),J.

In view of the fact that substitution applications in respect of Deepa and Kewal have been allowed in connected appeal being Appeal No. 807 of 2008, the substitution applications in the present appeal also stand allowed.

Order accordingly.

(Arvind Kumar Tripathi (II),J) (Prakash Krishna,J)

Order Date :- 18.7.2012

MK/

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