Ghaziabad Development ... vs Trilok Chand & Others
2015 Latest Caselaw 2549 ALL

Citation : 2015 Latest Caselaw 2549 ALL
Judgement Date : 22 September, 2015

Allahabad High Court

Ghaziabad Development ... vs Trilok Chand & Others on 22 September, 2015

Bench: Sudhir Agarwal, Brijesh Kumar Srivastava-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- FIRST APPEAL No. - 430 of 2004
 

 
Appellant :- Ghaziabad Development Authority, Ghaziabad
 
Respondent :- Trilok Chand & Others
 
Counsel for Appellant :- Ajay Kumar Misra
 
Counsel for Respondent :- Shiv Sagar Singh
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Brijesh Kumar Srivastava-II,J.

1. Sri Anurag Yadav Advocate, holding brief of Sri Mahendra Pratap, learned counsel appearing for the appellant states that the issue raised in this appeal is squarely covered by earlier judgment and order of this court dated 21.5.2015 passed in First Appeal No. 410 of 2004 Ghaziabad Development Authority, Ghaziabad Versus Pradeep Kumar and others and other connected appeals.

2. In view thereof and for the reasons stated in the judgment and order dated 21.5.2015 in First Appeal No. 410 of 2004 (Supra), and in the same terms, this appeal is dismissed.

Order Date :- 22.9.2015

Ishan