Greater Noida Industrial ... vs Hari Singh And Others
2017 Latest Caselaw 296 ALL

Citation : 2017 Latest Caselaw 296 ALL
Judgement Date : 8 May, 2017

Allahabad High Court

Greater Noida Industrial ... vs Hari Singh And Others on 8 May, 2017

Bench: Bharati Sapru, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 65 of 2012
 

 
Appellant :- Greater Noida Industrial Development Authority
 
Respondent :- Hari Singh And Others
 
Counsel for Appellant :- Ramendra Pratap Singh,Bhanu Bhushan Jauhari
 
Counsel for Respondent :- Deepika Sharma,Yagyadeo Sharma
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Shashi Kant, J.

Order on the Delay Condonation Application No.69029 of 2012, C.M. App. No.21415/2015 ( U/o 41 Rule 27(1) (b) r/w Section 151 C.P.C. and C.M. Leave to Appeal App. No. 151562 of 2017

List revised.

None appears for the respondent to oppose these applications.

Allowed.

Office to allot regular number to this appeal.

Order Date :- 8.5.2017

pks

Download the LatestLaws.com Mobile App