M/S Rashtriya Vikash Ltd. vs U.O.I.
2016 Latest Caselaw 5660 ALL

Citation : 2016 Latest Caselaw 5660 ALL
Judgement Date : 2 September, 2016

Allahabad High Court

M/S Rashtriya Vikash Ltd. vs U.O.I. on 2 September, 2016

Bench: Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- APPLICATION U/S 482 No. - 4573 of 1990
 

 
Applicant :- M/S Rashtriya Vikash Ltd.
 
Opposite Party :- U.O.I.
 
Counsel for Applicant :- V.K.Upadhaya,Hanuman Upadhyay
 
Counsel for Opposite Party :- S.P.Malviya,AGA,Ashok Kumar,Govind Krishna,Sharad Malviya,Subhash Chandra
 

 
Hon'ble Naheed Ara Moonis,J.

The case is passed over on the illness slip of Shri Hanuman Upadhaya, learned counsel for the applicant.

Let the matter be listed after two weeks.

Mere pendency of the restoration application shall not construe that any interim order is operating in favour of the applicant.

Order Date :- 2.9.2016

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