Bhumi Developers Associates ... vs State Of U.P. Thru. ...
2015 Latest Caselaw 4903 ALL

Citation : 2015 Latest Caselaw 4903 ALL
Judgement Date : 1 December, 2015

Allahabad High Court

Bhumi Developers Associates ... vs State Of U.P. Thru. ... on 1 December, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. SINGLE No. - 7232 of 2015
 

 
Petitioner :- Bhumi Developers Associates Sitapur Thru. Authorized Partner
 
Respondent :- State Of U.P. Thru. Prin.Secy.,Stamp & Registration & 3 Ors.
 
Counsel for Petitioner :- Rajesh Chandra Dixit,Tanya Dixit
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Notices on behalf of opposite parties have been accepted by learned Chief Standing Counsel.

Learned Counsel for the petitioner prays for and is granted four weeks' time to file Counter Affidavit.

Rejoinder Affidavit, if any, may be filed within two week' thereafter.

List thereafter.

The penalty imposed and deposited by the petitioner shall be subject to final decision of the writ petition.

Order Date :- 1.12.2015

Arvind

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