Associated Journals Ltd.Regd. ... vs Chowdhary Mohd. Nasir & Ors.
2012 Latest Caselaw 4191 ALL

Citation : 2012 Latest Caselaw 4191 ALL
Judgement Date : 14 September, 2012

Allahabad High Court

Associated Journals Ltd.Regd. ... vs Chowdhary Mohd. Nasir & Ors. on 14 September, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- MISC. SINGLE No. - 7500 of 2011
 

 
Petitioner :- Associated Journals Ltd.Regd. Office-1 B.N. Road Kaisarbagh
 
Respondent :- Chowdhary Mohd. Nasir & Ors.
 
Petitioner Counsel :- Rohit Tripathi,C.B. Pandey
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that one week time was given to file process vide order dated 27.7.2012, however, needful could not be done because of ailment of the clerk of the petitioner.

In the interest of justice, order dated 27.7.2012 is recalled, however, subject to payment of Rs.1,500/-(fifteen hundred only) as costs to be deposited in favour of High Court Legal Services Sub Committee, Lucknow Bench, Lucknow.

Let appropriate steps be taken to serve respondent no.1 on or before 20.9.2012.

Process would be accepted only after receipt of payment of costs is shown to the Registry.

Order Date :- 14.9.2012

A.Nigam

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Associated Journals Ltd.Regd. ... vs Chowdhary Mohd. Nasir & Ors.
2012 Latest Caselaw 4191 ALL

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Associated Journals Ltd.Regd. ... vs Chowdhary Mohd. Nasir & Ors.2012 Latest Caselaw 4191 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Associated Journals Ltd.Regd. ... vs Chowdhary Mohd. Nasir & Ors.
2012 Latest Caselaw 4191 ALL