U.P. Avas Evam Vikas Parishad Lko. ... vs Sri Virendra Kumar And Others
2017 Latest Caselaw 4215 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- SECOND APPEAL No. - 379 of 2010
 
Civil Misc. Withdrawal Application No. 64156 of 2017
 
In
 
Appellant :- U.P. Avas Evam Vikas Parishad Lko. And Others
 
Respondent :- Sri Virendra Kumar And Others
 
Counsel for Appellant :- Madan Mohan,M.D. Singh Shekhar
 
Counsel for Respondent :- A.K. Mishra,Pushkar Mehrotra,Swetashwa Agarwal,Varchaswa Baipai
 

 
Hon'ble Suneet Kumar,J.

Heard learned counsel for the parties.

Learned counsel for the applicants would submit that he may be permitted to withdraw the expedite application.

Withdrawal application is, accordingly, allowed.

Expedite Application stands dismissed.

Order Date :- 11.9.2017

Ishan

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.

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Case :- SECOND APPEAL No. - 379 of 2010

Civil Misc. Expedite Application No. 259231 of 2016

In

Appellant :- U.P. Avas Evam Vikas Parishad Lko. And Others

Respondent :- Sri Virendra Kumar And Others

Counsel for Appellant :- Madan Mohan,M.D. Singh Shekhar

Counsel for Respondent :- A.K. Mishra,Pushkar Mehrotra,Swetashwa Agarwal,Varchaswa Baipai

Hon'ble Suneet Kumar,J.

Dismissed as withdrawn.

For orders, see order of date passed in Civil Misc. Withdrawal Application No. 64156 of 2017.

Order Date :- 11.9.2017

Ishan

Case :- SECOND APPEAL No. - 379 of 2010

Appellant :- U.P. Avas Evam Vikas Parishad Lko. And Others

Respondent :- Sri Virendra Kumar And Others

Counsel for Appellant :- Madan Mohan,M.D. Singh Shekhar

Counsel for Respondent :- A.K. Mishra,Pushkar Mehrotra,Swetashwa Agarwal,Varchaswa Baipai

Hon'ble Suneet Kumar,J.

On the joint request of the parties, list this matter under the heading of final hearing/ disposal.

List this case on 4.10.2017.

Order Date :- 11.9.2017

Ishan