Krashak Sahkari Avas Samiti Ltd. vs State Of U.P. & Others
2017 Latest Caselaw 509 ALL

Citation : 2017 Latest Caselaw 509 ALL
Judgement Date : 11 May, 2017

Allahabad High Court

Krashak Sahkari Avas Samiti Ltd. vs State Of U.P. & Others on 11 May, 2017

Bench: Bharati Sapru, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- FIRST APPEAL No. - 391 of 2010
 

 
Appellant :- Krashak Sahkari Avas Samiti Ltd.
 
Respondent :- State Of U.P. & Others
 
Counsel for Appellant :- P.C. Jain
 
Counsel for Respondent :- Atul Mehra,C.K.Parekh,Mahesh Chandra Chaturvedi,Satish Chaturvedi,Suresh C. Dwivedi
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Shashi Kant,J.

Order on the Substitution Application

Allowed.

Let necessary substitution be carried out within a week.

Paper book filed today by the learned counsel for the appellant is taken on record.

Order Date :- 11.5.2017

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