M/S Bhavya Credit Investment Pvt. ... vs Karmveer Singh
2017 Latest Caselaw 5695 ALL

Citation : 2017 Latest Caselaw 5695 ALL
Judgement Date : 24 October, 2017

Allahabad High Court

M/S Bhavya Credit Investment Pvt. ... vs Karmveer Singh on 24 October, 2017

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- SECOND APPEAL No. - 985 of 2017
 

 
Appellant :- M/S Bhavya Credit Investment Pvt. Ltd.
 
Respondent :- Karmveer Singh
 
Counsel for Appellant :- Ram Prakash Dwivedi,H.N. Singh
 
Counsel for Respondent :- Sachchida Nand Tiwari
 

 
Hon'ble Bachchoo Lal,J.

Case called out. Sri Ambrish Tiwari, the Director of M/s Bhavya Credit Investment Pvt. Ltd., the appellant and Sri Karmveer Singh, the respondent, are present in person.

Learned counsel for the appellant and learned counsel for the respondent state that the matter has been settled in between the parties and they pray for and are granted ten days time to file compromise by way of a joint affidavit.

List on 8.11.2017.

The personal appearance of the parties is exempted, unless otherwise directed.

Order Date :- 24.10.2017

Gss

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