Allahabad High Court
Ghaziabad Development Authority, ... vs Trilok Chand & Others on 22 September, 2015
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- FIRST APPEAL No. - 430 of 2004 Appellant :- Ghaziabad Development Authority, Ghaziabad Respondent :- Trilok Chand & Others Counsel for Appellant :- Ajay Kumar Misra Counsel for Respondent :- Shiv Sagar Singh Hon'ble Sudhir Agarwal,J.
Hon'ble Brijesh Kumar Srivastava-II,J.
1. Sri Anurag Yadav Advocate, holding brief of Sri Mahendra Pratap, learned counsel appearing for the appellant states that the issue raised in this appeal is squarely covered by earlier judgment and order of this court dated 21.5.2015 passed in First Appeal No. 410 of 2004 Ghaziabad Development Authority, Ghaziabad Versus Pradeep Kumar and others and other connected appeals.
2. In view thereof and for the reasons stated in the judgment and order dated 21.5.2015 in First Appeal No. 410 of 2004 (Supra), and in the same terms, this appeal is dismissed.
Order Date :- 22.9.2015 Ishan