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Union Of India Thru' Secry., ... vs Mahipal Shorawala And 3 Ors.
2017 Latest Caselaw 7731 ALL

Citation : 2017 Latest Caselaw 7731 ALL
Judgement Date : 6 December, 2017

Allahabad High Court
Union Of India Thru' Secry., ... vs Mahipal Shorawala And 3 Ors. on 6 December, 2017
Bench: Bachchoo Lal



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- SECOND APPEAL DEFECTIVE No. - 96 of 2016
 

 
Appellant :- Union Of India Thru' Secry., Defence And 2 Others
 
Respondent :- Mahipal Shorawala And 3 Ors.
 
Counsel for Appellant :- Manish Goyal,Gautam Chaudhary
 
Counsel for Respondent :- Krishna Mohan Garg
 

 
Hon'ble Bachchoo Lal,J.

Sri Nirvikar Gupta, learned counsel, states that he has received instructions on behalf of respondent nos. 1 and 2. He prays for and is granted ten days' time to file vakalatnama on behalf of respondent nos. 1 and 2.

List on 5.1.2018.

Order Date :- 6.12.2017

Gss

 

 

 
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