M/S Krishak Bharati Co-Operative ... vs Union Of India, Thr.General ...
2017 Latest Caselaw 6758 ALL

Citation : 2017 Latest Caselaw 6758 ALL
Judgement Date : 13 November, 2017

Allahabad High Court

M/S Krishak Bharati Co-Operative ... vs Union Of India, Thr.General ... on 13 November, 2017

Bench: Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1077 of 2013
 

 
Appellant :- M/S Krishak Bharati Co-Operative Ltd.(Kribhco) Kribhco Nagar
 
Respondent :- Union Of India, Thr.General Manager, N.E.Railway, Gorakhpur
 
Counsel for Appellant :- Ashok Kumar Bhatnagar
 
Counsel for Respondent :- Chandra Shekhar Sinha,Ved Prakash
 

 
Hon'ble Mahendra Dayal,J.

Supplementary affidavit filed today in respect of the application for condonation of delay filed earlier on behalf of appellant. The same is taken on record.

Learned counsel for respondent prays for and granted two weeks time to file reply of the supplementary affidavit filed today.

List thereafter.

Order Date :- 13.11.2017

psd

Download the LatestLaws.com Mobile App