Central Ware Housing Corporation ... vs M/S Harnam Singh And Co And Others
2019 Latest Caselaw 3905 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 2233 of 2005
 

 
Appellant :- Central Ware Housing Corporation And Others
 
Respondent :- M/S Harnam Singh And Co And Others
 
Counsel for Appellant :- Satya Prakash Singh,Murlidhar,R.P. Singh,Yash Tandon
 
Counsel for Respondent :- H.M.B. Sinha,K.K. Dwivedi,M.B. Sinha,M.K. Rajvanshi,Sunil Kumar Shukla,Vikrant Pandey,Yadvendra Rai Pandey
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Counsel for the respondent seeks time to file reply to the application filed by the appellant.Two weeks and no more time is granted to the respondent to file reply. Reply, if any, may be filed within one week thereafter by appellant.

The attachment order shall be lifted.

The stay granted prior to dismissal would automatically stand revived on restoring the matter is the submission of Miss Gunjan Yadav appearing on behalf of appellant relying on the judgment of Apex Court in the case of Vareed Jajob Versus Sosamma Gevaraghese and other, (2004) 6 SCC 378.

Stay to continue till the next date of hearing.

List on 22.5.2019.

Order Date :- 1.5.2019

Mukesh