Lauh Evam Kasth Kala Adyogik ... vs State Of U.P. And 2 Ors.
2016 Latest Caselaw 2809 ALL

Citation : 2016 Latest Caselaw 2809 ALL
Judgement Date : 19 May, 2016

Allahabad High Court

Lauh Evam Kasth Kala Adyogik ... vs State Of U.P. And 2 Ors. on 19 May, 2016

Bench: Pramod Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- SECOND APPEAL No. - 511 of 2016
 

 
Appellant :- Lauh Evam Kasth Kala Adyogik Utpadan Evam Samiti Ltd.
 
Respondent :- State Of U.P. And 2 Ors.
 
Counsel for Appellant :- Surendra Kumar Chaubey,Tapeshwari Prasad
 

 
Hon'ble Pramod Kumar Srivastava,J.

Learned counsel for the appellant requests for time to file certain documents, which is granted.

Put up this case as fresh on 13th July, 2016.

It is made clear that neither this appeal has been admitted nor any interim/ stay order has been passed in it and appellant shall not get any advantage of this non admitted appeal.

Order Date :- 19.5.2016

Sanjeev

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