U.P. Power Corporation Ltd. & ... vs M/S Rimjhim Ispat Ltd.
2012 Latest Caselaw 1721 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1084 of 2001
 

 
Petitioner :- U.P. Power Corporation Ltd. & Others
 
Respondent :- M/S Rimjhim Ispat Ltd.
 
Petitioner Counsel :- Sudhir Agarwal,Mukesh Agrawal(In Person)
 
Respondent Counsel :- H.N. Singh,B.N.Singh
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Het Singh Yadav,J.

Order on F.A.F.O. Nos. 1084 of 2001 , 1086 of 2001and 1085 of 2001. 

It appears that  these appeals  have been  earlier decided by this Court against which  Appeals  have been filed before  the Apex Court.  The Apex Court  remanded back  the matter  to this Court for  decision. 

Shri H.P. Dubey, learned counsel for the appellants  states that  earlier  Shri H.N. Singh  and Bibhuti Narain Singh  were appearing  on behalf of respondent  but subsequently the respondent appeared in person.

Under  these circumstances, it would be appropriate  to issue  fresh notice to the respondents .

Issue notice to the respondents.  Appellant may take steps  to serve  respondents  by Registered Post within a period of two weeks.

List in the week commencing  23rd July, 2012.

Order Date :- 14.5.2012

R