Chhaya vs Union Of India ...
2018 Latest Caselaw 1667 ALL

Citation : 2018 Latest Caselaw 1667 ALL
Judgement Date : 23 July, 2018

Allahabad High Court

Chhaya vs Union Of India ... on 23 July, 2018

Bench: Vikram Nath, Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 
Case :- LAND ACQUISITION No. - 16574 of 2018
 
Petitioner :- Chhaya
 
Respondent :- Union Of India Throu,Secy.Ministry Of Road Transport & Ors.
 
Counsel for Petitioner :- Brijesh Kumar Yadav
 
Counsel for Respondent :- C.S.C.,A.S.G.,Samidha
 

 
Hon'ble Vikram Nath,J.

Hon'ble Rajesh Singh Chauhan,J.

Sri Dipak Singh, learned brief holder appearing for the State-respondents prays for and is granted two weeks' further time to file affidavit as required by the previous order dated 30.05.2018.

List immediately after expiry of the aforesaid period.

Order Date :- 23.7.2018

Suresh/

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

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