Bhartiya Rashtriya Rajmarg ... vs Mohd. Iqbal Khan And 26 Others
2019 Latest Caselaw 176 ALL

Citation : 2019 Latest Caselaw 176 ALL
Judgement Date : 26 February, 2019

Allahabad High Court

Bhartiya Rashtriya Rajmarg ... vs Mohd. Iqbal Khan And 26 Others on 26 February, 2019

Bench: Shashi Kant Gupta, Pradeep Kumar Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1611 of 2017
 

 
Appellant :- Bhartiya Rashtriya Rajmarg Pradhikaran
 
Respondent :- Mohd. Iqbal Khan And 26 Others
 
Counsel for Appellant :- Pranjal Mehrotra,Usha Mehrotra
 
Counsel for Respondent :- Dushyant Singh,Mahesh Chand
 

 
Hon'ble Shashi Kant Gupta,J.

Hon'ble Pradeep Kumar Srivastava,J.

Counter affidavit filed today on behalf of respondent nos. 3 and 14 is taken on record.

In view of office report dated 28.1.2019, learned counsel for the appellant is directed to take fresh steps to serve all the respondents except respondent nos. 3 and 14. Apart from normal mode of service, the appellant shall also take steps for service of notice on respondents by registered post within a week.

List the matter after six weeks.

Order Date :- 26.2.2019

RCT/-