Resident Welfare Association vs State Of U.P. & 5 Others
2015 Latest Caselaw 2132 ALL

Citation : 2015 Latest Caselaw 2132 ALL
Judgement Date : 3 September, 2015

Allahabad High Court

Resident Welfare Association vs State Of U.P. & 5 Others on 3 September, 2015

Bench: Suneet Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 42123 of 2015
 

 
Petitioner :- Resident Welfare Association
 
Respondent :- State Of U.P. & 5 Others
 
Counsel for Petitioner :- Ashish Dubey,Ananya Pandey,Anil Kumar Bajpei,C.L. Pandey
 
Counsel for Respondent :- C.S.C.,Kunal Ravi Singh,Manjari Singh,Nisheeth Yadav
 

 
Hon'ble Suneet Kumar,J.

Heard Sri C.L. Pandey, Senior Advocate, assisted by Sri Ashish Dubey, learned counsel for the petitioner, Sri Nisheeth Yadav, appearing for the respondent-NOIDA Authority, Sri V.K. Singh, Senior Advocate assisted by Sri Kunal Ravi Singh, learned counsel appearing for the sixth respondent and the learned Standing counsel.

Judgment reserved.

Learned counsel for the parties undertake to file their writen submission within a week.

Till the judgement is delivered, the competent authority shall not proceed pursuant to the impugned order dated 16 July 2015.

Order Date :- 3.9.2015

sfa/