Trilok Singh Kalra vs Union Of India And Others
2014 Latest Caselaw 807 ALL

Citation : 2014 Latest Caselaw 807 ALL
Judgement Date : 10 April, 2014

Allahabad High Court

Trilok Singh Kalra vs Union Of India And Others on 10 April, 2014

Bench: Rajes Kumar, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT TAX No. - 1751 of 2008
 

 
Petitioner :- Trilok Singh Kalra
 
Respondent :- Union Of India And Others
 
Counsel for Petitioner :- Abhishek Mishra
 
Counsel for Respondent :- Asgi,Ashok Kumar,Csc
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Shashi Kant,J.

Sri Ashok Kumar, learned counsel appearing on behalf of the respondents, states that two weeks time may be allowed to inquire the status of the case before the settlement Commission and to seek further instruction in the matter.

List on 28.4.2014.

Order Date :- 10.4.2014

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