Indian Oil Corporation Ltd.And ... vs Allahabad Development ...
2013 Latest Caselaw 7529 ALL

Citation : 2013 Latest Caselaw 7529 ALL
Judgement Date : 18 December, 2013

Allahabad High Court

Indian Oil Corporation Ltd.And ... vs Allahabad Development ... on 18 December, 2013

Bench: Arun Tandon, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 36621 of 2012
 

 
Petitioner :- Indian Oil Corporation Ltd.And Another
 
Respondent :- Allahabad Development Authority,Allahabad And Others
 
Counsel for Petitioner :- Prakash Padia
 
Counsel for Respondent :- C.S.C.,Q.H.Siddiqui,Ram Kaushik
 

 
Hon'ble Arun Tandon,J.

Hon'ble Anjani Kumar Mishra,J.

On behalf of the Development Authority is stated that the land has been demarcated, pillars are being constructed and possession shall be delivered by tomorrow to the petitioner.

Put up tomorrow i.e. 19.12.2013.

Order Date :- 18.12.2013

Priyanka

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