Unio Of India vs M/S Krishak Bharati
2018 Latest Caselaw 2326 ALL

Citation : 2018 Latest Caselaw 2326 ALL
Judgement Date : 5 September, 2018

Allahabad High Court

Unio Of India vs M/S Krishak Bharati on 5 September, 2018

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- FIRST APPEAL FROM ORDER No. - 254 of 1999
 

 
Appellant :- Unio Of India
 
Respondent :- M/S Krishak Bharati
 
Counsel for Appellant :- Prashant Kumar Srivastava
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

( Ref: Civil Misc. Application)

Sri Prashant Kumar Srivastava, learned counsel for the appellant is out of station.

However the application is made by Sri Ashok Kumar Bhatnagar-Advocate that first appeal has been decided on merits vide order dated 31st May, 2018.

Tribunal shall disburse the amount to the claimant without any security as the appeal which is of the year 1999 which has already been decided on merits. The amount lying shall be transmitted to the Tribunal forthwith by High Court not later than three weeks from today.

The application is disposed of.

Order Date :- 5.9.2018

Mukesh

Download the LatestLaws.com Mobile App