Lucknow Nagar Vikas Sahkari Awas ... vs Union Of India Thru Secretary And 4 ...
2014 Latest Caselaw 4576 ALL

Citation : 2014 Latest Caselaw 4576 ALL
Judgement Date : 20 August, 2014

Allahabad High Court

Lucknow Nagar Vikas Sahkari Awas ... vs Union Of India Thru Secretary And 4 ... on 20 August, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 4586 of 2003
 

 
Petitioner :- Lucknow Nagar Vikas Sahkari Awas Samiti Ltd. Thru Secretary
 
Respondent :- Union Of India Thru Secretary And 4 Ors (Tax)
 
Counsel for Petitioner :- J.P. Mathur
 
Counsel for Respondent :- C.S.C.,D.D. Chopra,P. Agarwal
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Cased called out. None responds for the petitioner to press this writ petition.

The writ petition is dismissed for want of prosecution.

Interim order, if any, stands vacated.

Order Date :- 20.8.2014

Muk

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