Naveen Changani vs Blsm Hotels And Resorts Pvt. ...
2014 Latest Caselaw 4631 ALL

Citation : 2014 Latest Caselaw 4631 ALL
Judgement Date : 20 August, 2014

Allahabad High Court

Naveen Changani vs Blsm Hotels And Resorts Pvt. ... on 20 August, 2014

Bench: Surya Prakash Kesarwani




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- COMPANY APPEAL No. - 4 of 2014
 

 
Appellant :- Naveen Changani
 
Respondent :- Blsm Hotels And Resorts Pvt. Ltd.,Jhansi And 7 Others
 
Counsel for Appellant :- Krishna Agarwal
 
Counsel for Respondent :- V.K. Singh,Manvendra Singh
 

 
Hon'ble Surya Prakash Kesarwani,J.

Case is passed over on the illness slip of Sri Manvendra Singh, learned counsel for the respondent.

List in the next cause list.

Liberty is given to the learned counsel for the applicant to mention the case on the next date of listing for being taken up.

Order Date :- 20.8.2014

Mukesh

(Surya Prakash Kesarwani,J. )

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