Union Of India Through The General ... vs M/S Krishak Bharti Cooperative ...
2018 Latest Caselaw 2343 ALL

Citation : 2018 Latest Caselaw 2343 ALL
Judgement Date : 5 September, 2018

Allahabad High Court

Union Of India Through The General ... vs M/S Krishak Bharti Cooperative ... 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. - 257 of 1999
 

 
Appellant :- Union Of India Through The General Manager Gorakhpur
 
Respondent :- M/S Krishak Bharti Cooperative Ltd.
 
Counsel for Appellant :- Anil Srivastava,Prashant Kumar Srivastava
 
Counsel for Respondent :- A K Bhatnagar
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

The application is made by Sri Ashok Kumar Bhatnagar, learned counsel for respondent 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