Ganga Nagar Sahkari Avas Samiti ... vs State Of U.P. & Others
2018 Latest Caselaw 2365 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 3623 of 1996
 

 
Petitioner :- Ganga Nagar Sahkari Avas Samiti Ltd.
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- V.K.Singh,Dr. H.N. Tripathi
 
Counsel for Respondent :- S.C.,M.C. Tripathi,M.C.Chaturvedi,M.D.Singh Shekher
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

The matter after being placed for mediation and after it has been noticedby  both this Court and Sri H.N. Tripathi, the impleader through the original allottee has offered reasonable amount. The parties if agree shall file agreement deed before this Court on or before 14th September, 2018.

List on 14th September, 2018 at 3.00 p.m.

The impleader shall also remain present before this Court with a demand draft/ cheque for the some  amount out of the amount agreed to pay the petitioner to show his genuineness which he has offered. Some responsible Officer of Ganga Nagar Sahkari Avas Samiti Ltd. shall also remain present on the aforesaid date.

Order Date :- 6.9.2018

Mukesh