Ravinder Kumar Tandon vs The Ghaziabad Development ...
2018 Latest Caselaw 3749 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 
Case :- FIRST APPEAL No. - 997 of 2003
 
Appellant :- Ravinder Kumar Tandon
 
Respondent :- The Ghaziabad Development Authority & Another
 
Counsel for Appellant :- Rajeev Misra
 
Counsel for Respondent :- Mahendra Pratap
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Amendment Application)

1. Heard.

2. Allowed.

3. Let amendment be carried out on or before 29.11.2018 and the amended copy of the memo of appeal be given to the counsel for respondent.

Order Date :- 15.11.2018/Mukesh

Case :- FIRST APPEAL No. - 997 of 2003

Appellant :- Ravinder Kumar Tandon

Respondent :- The Ghaziabad Development Authority & Another

Counsel for Appellant :- Rajeev Misra

Counsel for Respondent :- Mahendra Pratap

Hon'ble Dr. Kaushal Jayendra Thaker,J.

Learned counsel for the appellant shall undertake exercise as to what would be the effect of disposal of appeals preferred by the Ghaziabad Development Authority.

List this matter on 29.11.2018.

Order Date :- 15.11.2018/Mukesh