Vivekanand Sakari Awas Samiti ... vs Rakesh Prakash Agarwal
2015 Latest Caselaw 2011 ALL

Citation : 2015 Latest Caselaw 2011 ALL
Judgement Date : 27 August, 2015

Allahabad High Court

Vivekanand Sakari Awas Samiti ... vs Rakesh Prakash Agarwal on 27 August, 2015

Bench: Krishna Murari, Amar Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1909 of 2015
 

 
Appellant :- Vivekanand Sakari Awas Samiti Ltd.
 
Respondent :- Rakesh Prakash Agarwal
 
Counsel for Appellant :- Vishnu Swaroop
 
Counsel for Respondent :- Iqbal Ahmad
 

 
Hon'ble Krishna Murari, J.

Hon'ble Amar Singh Chauhan, J.

Sri Vishnu Swaroop Srivastava, learned counsel for the appellants, makes a prayer to dismiss the appeal as not pressed.

Prayer made is allowed.

Appeal stands dismissed as not pressed.

Interim order, if any, stands vacated.

Order Date :- 27.8.2015

Dcs

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