Noida vs Daya Ram
2019 Latest Caselaw 5223 ALL

Citation : 2019 Latest Caselaw 5223 ALL
Judgement Date : 30 May, 2019

Allahabad High Court

Noida vs Daya Ram on 30 May, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL DEFECTIVE No. - 316 of 1994
 

 
Appellant :- Noida
 
Respondent :- Daya Ram
 
Counsel for Appellant :- P.N. Roy,Amit Manohar,Shivam Yadav
 
Counsel for Respondent :- Narendra Kumar Chaubey,Sanjeev Kumar Tyagi,Sulabh Tiwari
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Learned counsel for the original claimant shall file his reply to the review application on or before 8th July, 2019.

List on 8th July, 2019.

It is submitted that Hon'ble Supreme Court in similar matter has granted compensation at a lower rate, hence the review is filed. This submission is objected by claimants Advocate however, till the review is decided, Noida Authority shall not deposit the amount at the rate of Rs.297/- but undisputed amount be deposited.

Order Date :- 30.5.2019

Mukesh

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