M/S Virgin Hotels & Resort (India) ... vs Ghaziabad Development Authority ...
2014 Latest Caselaw 3915 ALL

Citation : 2014 Latest Caselaw 3915 ALL
Judgement Date : 1 August, 2014

Allahabad High Court

M/S Virgin Hotels & Resort (India) ... vs Ghaziabad Development Authority ... on 1 August, 2014

Bench: Amreshwar Pratap Sahi, Vivek Kumar Birla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 39423 of 2014
 

 
Petitioner :- M/S Virgin Hotels & Resort (India) Thru' Prabodh Gupta
 
Respondent :- Ghaziabad Development Authority Thru' Vice Chairman
 
Counsel for Petitioner :- Tarun Agrawal
 
Counsel for Respondent :- Shivam Yadav
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Vivek Kumar Birla,J.

Sri Shivam Yadav has accepted notice for the respondent authority.

He prays for and is granted three week's time to file counter affidavit. The counter affidavit so file shall take into account the observations and findings recorded in the earlier judgement dated 25.02.2014 passed in Writ Petition No.7006 of 2010.

List after three weeks.

Order Date :- 1.8.2014

Ajay

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