New Okhla Industrial Development ... vs Udai Raj Singh & Others
2014 Latest Caselaw 8676 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- FIRST APPEAL No. - 51 of 1997
 

 
Appellant :- New Okhla Industrial Development Authority Ghaziabad
 
Respondent :- Udai Raj Singh & Others
 
Counsel for Appellant :- U.S.Awasthi,A.K.Misra,Amit Manohar,Ashwani Kumar Misra
 
Counsel for Respondent :- S.K.Tyagi,A.K. Rai,Madan Mohan,R.N.Singh,R.P.Singh,S.N.Misra,S.N.Singh,Udai Kiran Saxena,V.K.Singh
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Civil Misc. Delay Condonation Application.

Heard learned counsel for the parties.

Cause shown is sufficient. The delay in filing the recall application is condoned. The application is allowed.

Order Date :- 14.11.2014

OP

Case :- FIRST APPEAL No. - 51 of 1997

Appellant :- New Okhla Industrial Development Authority Ghaziabad

Respondent :- Udai Raj Singh & Others

Counsel for Appellant :- U.S.Awasthi,A.K.Misra,Amit Manohar,Ashwani Kumar Misra

Counsel for Respondent :- S.K.Tyagi,A.K. Rai,Madan Mohan,R.N.Singh,R.P.Singh,S.N.Misra,S.N.Singh,Udai Kiran Saxena,V.K.Singh

Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

Civil Misc. Recall Application.

Heard learned counsel for the parties.

We do not find any reason to recall our order dated 26.9.2014. The application is accordingly rejected.

Order Date :- 14.11.2014

OP