Citation : 2017 Latest Caselaw 1799 ALL
Judgement Date : 3 July, 2017
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 3 Case :- SPECIAL APPEAL No. - 114 of 2013 Appellant :- Jai Prakash Narain Srivastava Respondent :- U.P.State Food & Essential Commodities, Corp.Ltd.Lko.& Ors. Counsel for Appellant :- Chandra Bhushan Pandey,Rohit Tripathi Counsel for Respondent :- Mohan Chandra Dixit Hon'ble Sudhir Agarwal,J.
Hon'ble Ravindra Nath Mishra-II,J.
(C.M.Application No. 53085 of 2017)
1. Heard.
2. Allowed.
3. Let the newly impleaded party be arrayed during the course of day.
4. The copy of the paper book has been supplied to learned Standing counsel in the Court itself.
5. As requested by learned Standing counsel, list/put up this matter on 10.07.2017.
Order Date :- 3.7.2017
Pachhere/-
Case :- SPECIAL APPEAL No. - 114 of 2013
Appellant :- Jai Prakash Narain Srivastava
Respondent :- U.P.State Food & Essential Commodities, Corp.Ltd.Lko.& Ors.
Counsel for Appellant :- Chandra Bhushan Pandey,Rohit Tripathi
Counsel for Respondent :- Mohan Chandra Dixit
Hon'ble Sudhir Agarwal,J.
Hon'ble Ravindra Nath Mishra-II,J.
1. The copy of the paper book has been supplied to learned Standing counsel in the Court itself.
2. As requested by learned Standing counsel, list/put up this matter on 10.07.2017.
Order Date :- 3.7.2017
Pachhere/-
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