Mohd. Iliyas vs State Of U.P. Thru. Its Prin. Secy. ...
2014 Latest Caselaw 104 ALL

Citation : 2014 Latest Caselaw 104 ALL
Judgement Date : 24 March, 2014

Allahabad High Court

Mohd. Iliyas vs State Of U.P. Thru. Its Prin. Secy. ... on 24 March, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- MISC. SINGLE No. - 3150 of 2012
 

 
Petitioner :- Mohd. Iliyas
 
Respondent :- State Of U.P. Thru. Its Prin. Secy. Awas & Ors.
 
Counsel for Petitioner :- P.S. Mehra,Bhanu Pratap
 
Counsel for Respondent :- C.S.C.,Abhishek Kr. Pandey,Brijesh Kumar Mishra,Gaurav Mehrotra,Rajendra Singh Chauhan
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Sri Abhishek Kumar Pandey, learned counsel appearing for Lucknow Development Authority, prays for and is granted a week's time to place on record the documents as directed vide order dated 10.02.2014.

List this matter on 14.04.2014.

Interim order, granted earlier, shall continue till the next date of listing.

Order Date :- 24.3.2014

Vijay

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