Saturday, 02, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Pushp Enclave Sahkari Awas Samiti ... vs State Of U.P. And Others
2017 Latest Caselaw 6223 ALL

Citation : 2017 Latest Caselaw 6223 ALL
Judgement Date : 2 November, 2017

Allahabad High Court
Pushp Enclave Sahkari Awas Samiti ... vs State Of U.P. And Others on 2 November, 2017
Bench: Bharati Sapru, Siddharth



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 26743 of 2010
 

 
Petitioner :- Pushp Enclave Sahkari Awas Samiti Ltd.
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- J.P. Pandey
 
Counsel for Respondent :- C.S.C.,A.S.Rana,Sunil Kumar Misra
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Siddharth,J.

Learned counsel for the petitioner prays for and is allowed two weeks' time to file rejoinder affidavit.

List thereafter.

Order Date :- 2.11.2017

pks

 

 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter