Brij Bhushan Sharma Sole ... vs Union Of India Through Secy. ...
2012 Latest Caselaw 2496 ALL

Citation : 2012 Latest Caselaw 2496 ALL
Judgement Date : 11 June, 2012

Allahabad High Court

Brij Bhushan Sharma Sole ... vs Union Of India Through Secy. ... on 11 June, 2012

Bench: Shri Narayan Shukla, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- MISC. BENCH No. - 4712 of 2012
 

 
Petitioner :- Brij Bhushan Sharma Sole Proprieter M/S New Diamond Filling
 
Respondent :- Union Of India Through Secy. Ministry Of Petroleum & Natural
 
Petitioner Counsel :- Manish Mathur
 
Respondent Counsel :- A.S.G.,K.S.Pawar
 

 
Hon'ble Shri Narayan Shukla,J.

Hon'ble Vishnu Chandra Gupta,J.

Sri K.S. Pawar, learned counsel for respondent no.3 and Sri I.H. Farooqui, learned Addl. Solicitor General for Union of India, submits that the report impugned has already been sent before the appropriate authority for taking decision, which may come out within a week. Therefore, they make a request to postpone the case for a week.

On request, the matter is postponed.

List on 19.6.2012 as fresh.

Order Date :- 11.6.2012

A.Nigam

Download the LatestLaws.com Mobile App