U.P. Avas Vikas Parishad vs Sheo Prasad Singhal
2013 Latest Caselaw 1718 ALL

Citation : 2013 Latest Caselaw 1718 ALL
Judgement Date : 6 May, 2013

Allahabad High Court

U.P. Avas Vikas Parishad vs Sheo Prasad Singhal on 6 May, 2013

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- FIRST APPEAL FROM ORDER No. - 795 of 1991
 

 
Petitioner :- U.P. Avas Vikas Parishad
 
Respondent :- Sheo Prasad Singhal
 
Petitioner Counsel :- P.K. Singhal,Sri Kant
 
Respondent Counsel :- A.K.Yog
 

 
Hon'ble Rajes Kumar,J.

Notices have been sent to the respondents by registered post. As per office report, neither undelivered cover nor acknowledgment slip has been returned back after service. Thus, there is a deemed service.

On the request of learned counsel for the appellant, list after two weeks.

Order Date :- 6.5.2013

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