Oudh Gym Khana Club A Regd.Society ... vs Union Of India Thr.Secy.Ministry ...
2017 Latest Caselaw 409 ALL

Citation : 2017 Latest Caselaw 409 ALL
Judgement Date : 10 May, 2017

Allahabad High Court

Oudh Gym Khana Club A Regd.Society ... vs Union Of India Thr.Secy.Ministry ... on 10 May, 2017

Bench: Sudhir Agarwal, Virendra Kumar-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- MISC. BENCH No. - 892 of 2013
 

 
Petitioner :- Oudh Gym Khana Club A Regd.Society Lko.Thr. Secy.C.P.Kackar
 
Respondent :- Union Of India Thr.Secy.Ministry Of Finance,New Delhi & Anr.
 
Counsel for Petitioner :- Ratnesh Chandra
 
Counsel for Respondent :- A.S.G.,Alok Sharma,Rajesh Singh Chauhan
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Virendra Kumar-II,J.

1. After some argument Shri Ratnesh Chandra, learned counsel for petitioner states that the dispute in this writ petition require investigation into fact, therefore, petitioner may avail remedy before the authority concerned and with the aforesaid liberty, writ petition may be dismissed.

2. To this request, Shri Alok Sharma, learned counsel for respondent has no objection.

3. The writ petition is accordingly dismissed with the aforesaid liberty.

Order Date :- 10.5.2017

Pachhere/-