Agra Development Authority Agra ... vs M/S Devendra And Company
2018 Latest Caselaw 3034 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- FIRST APPEAL FROM ORDER No. - 622 of 2015
 

 
Appellant :- Agra Development Authority Agra Thru. Secy.
 
Respondent :- M/S Devendra And Company
 
Counsel for Appellant :- Krishna Agrawal
 
Counsel for Respondent :- Pramod Jain,Sudhir Dixit
 

 
Hon'ble Abhinava Upadhya,J.

Hon'ble Bachchoo Lal,J.

Re:  Civil Misc. Restoration Application No. 414546 of 2017

The application has been filed within time. 

The cause shown is sufficient.  The application is allowed.  The order dated 12.1.2017 is recalled.  The appeal is restored to its original number.

Order Date :- 4.10.2018

Masarrat

                                       (Abhinava Upadhya,J.)      (Bachchoo Lal,J.)

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.

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Case :- FIRST APPEAL FROM ORDER No. - 622 of 2015

Appellant :- Agra Development Authority Agra Thru. Secy.

Respondent :- M/S Devendra And Company

Counsel for Appellant :- Krishna Agrawal

Counsel for Respondent :- Pramod Jain,Sudhir Dixit

Hon'ble Abhinava Upadhya,J.

Hon'ble Bachchoo Lal,J.

Sri Pramod Jain, learned counsel appearing on behalf of sole respondent prays for and is granted 15 days' time to seek instruction with regard to the offer made by the Agra Development Authority.

List after 15 days along with F.A.F.O. No. 623 of 2015.

Order Date :- 4.10.2018

Masarrat

                                       (Abhinava Upadhya,J.)      (Bachchoo Lal,J.)