Charak Health Care & Rural ... vs Union Of India Thru. Secy. ...
2018 Latest Caselaw 1581 ALL

Citation : 2018 Latest Caselaw 1581 ALL
Judgement Date : 18 July, 2018

Allahabad High Court

Charak Health Care & Rural ... vs Union Of India Thru. Secy. ... on 18 July, 2018

Bench: Vikram Nath, Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 
Case :- LAND ACQUISITION No. - 42 of 2012
 
Petitioner :- Charak Health Care & Rural Development Society Having Its
 
Respondent :- Union Of India Thru. Secy. Ministry Of Home Affairs & Ors.
 
Counsel for Petitioner :- Sudeep Seth,Manoj Kumar Dubey
 
Counsel for Respondent :- A.S.G.,Alok Mathur
 

 
Hon'ble Vikram Nath,J.

Hon'ble Rajesh Singh Chauhan,J.

List the case after two weeks.

Interim order granted earlier to continue till the next date of listing.

Order Date :- 18.7.2018

Suresh/

[Rajesh Singh Chauhan,J.] [Vikram Nath,J.]

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