Sewa Gram Sahkari Awas Samiti Ltd. ... vs State Of U.P. Thru. Its Prin. Secy. ...
2017 Latest Caselaw 7677 ALL

Citation : 2017 Latest Caselaw 7677 ALL
Judgement Date : 5 December, 2017

Allahabad High Court

Sewa Gram Sahkari Awas Samiti Ltd. ... vs State Of U.P. Thru. Its Prin. Secy. ... on 5 December, 2017

Bench: Devendra Kumar Arora, Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. SINGLE No. - 6004 of 2011
 

 
Petitioner :- Sewa Gram Sahkari Awas Samiti Ltd. (Now Div. Bench)
 
Respondent :- State Of U.P. Thru. Its Prin. Secy. Housing & Urban & 2 Ors.
 
Counsel for Petitioner :- Abdul Moin,Abhinav N. Trivedi,Ajay Pratap Singh,Saurabh Lavania
 
Counsel for Respondent :- C.S.C.,Gaurav Mehrotra,Naveen Chandra Upadhyay,Ravi Singh
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Rajnish Kumar,J.

Learned counsel for petitioner prays for and is granted 24 hours time to file amended copy of the writ petition in the Registry.

Learned counsel for opposite parties prays for and is granted four weeks time to file counter affidavit to the amended writ petition. Rejoinder affidavit, if any, may be filed within one week thereafter.

List after expiry of the aforesaid period.

As Sri N. C. Upadhyaya, learned counsel for opposite parties is reported to be on sanctioned leave, learned counsel for petitioner will inform in writing about the order passed.

Order Date :- 5.12.2017

psd