M/S.Birla Corporation Limited ... vs Union Of India Through General ...
2018 Latest Caselaw 4381 ALL

Citation : 2018 Latest Caselaw 4381 ALL
Judgement Date : 17 December, 2018

Allahabad High Court

M/S.Birla Corporation Limited ... vs Union Of India Through General ... on 17 December, 2018

Bench: Vikas Kunvar Srivastav




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 22
 
(C.M Application No.1736 of 2007)
 
In Re.
 

 
Case :- FIRST APPEAL FROM ORDER No. - 448 of 2007
 

 
Appellant :- M/S.Birla Corporation Limited Kolkata Reg.Office Allahabad
 
Respondent :- Union Of India Through General Manager Northern Railway
 
Counsel for Appellant :- Vinay Kant Shukla
 
Counsel for Respondent :- Manik Sinha,Chandra Shekhar Sinha
 

 
Hon'ble Vikas Kunvar Srivastav,J.

Appeal is called out.

No one is present on behalf of the application (C.M Application No.1736 of 2007) to press this appeal, however, learned counsel Sri chandra Shekhar Sinha appears for the respondent.

Accordingly, the present application for condoning delay is dismissed in default.

Order Date :- 17.12.2018

Gaurav/-

Download the LatestLaws.com Mobile App