Bhadohi Industrial Development ... vs Bhagauti Prasad And Another
2017 Latest Caselaw 7619 ALL

Citation : 2017 Latest Caselaw 7619 ALL
Judgement Date : 4 December, 2017

Allahabad High Court

Bhadohi Industrial Development ... vs Bhagauti Prasad And Another on 4 December, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 311 of 2016
 

 
Appellant :- Bhadohi Industrial Development Authority, Bhadohi
 
Respondent :- Bhagauti Prasad And Another
 
Counsel for Appellant :- Santoosh Kumar Dwivedi
 
Counsel for Respondent :- Amulya Ratan Srivastava,Sunil Kumar Yadav
 

 
Hon'ble Bachchoo Lal,J.

Supplementary affidavit filed on behalf of appellant be taken on record.

Leanred counsel for the respondent no. 1 is present.

Office report shows that notice was issued to the respondent no. 2 fixing 28.11.2016 but neither acknowledgement nor undelivered cover has been received back after service.

List after two weeks along with office report with regard to service of notice upon respondent no.2.

In the meantime, learned counsel for the respondents may file counter affidavit to the delay condonation application, if any.

Order Date :- 4.12.2017

Gss

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Bhadohi Industrial Development ... vs Bhagauti Prasad And Another
2017 Latest Caselaw 7619 ALL

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Bhadohi Industrial Development ... vs Bhagauti Prasad And Another2017 Latest Caselaw 7619 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Bhadohi Industrial Development ... vs Bhagauti Prasad And Another
2017 Latest Caselaw 7619 ALL