M/S Vimal Enteerprises Thru Prop. ... vs State Of U.P. Thru Secy. Nagar ...
2017 Latest Caselaw 1292 ALL

Citation : 2017 Latest Caselaw 1292 ALL
Judgement Date : 26 May, 2017

Allahabad High Court

M/S Vimal Enteerprises Thru Prop. ... vs State Of U.P. Thru Secy. Nagar ... on 26 May, 2017

Bench: Devendra Kumar Arora, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- MISC. BENCH No. - 3168 of 2005
 

 
Petitioner :- M/S Vimal Enteerprises Thru Prop. Suresh Chand Awasthi
 
Respondent :- State Of U.P. Thru Secy. Nagar Vikas & 4 Ors.
 
Counsel for Petitioner :- S.K. Tewari
 
Counsel for Respondent :- C.S.C.,Namit Sharma
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Shri S.K. Tewari, learned counsel for the petitioner has sought adjournment on the ground of his illness.

2. Passed over for the day.

3. List again.

Order Date :- 26.5.2017

Pachhere/-

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