Allahabad High Court
Kamla Nehru Memorial Trust Through Its ... vs U.P.State Industrial Development ... on 20 February, 2014
Author: Rajiv Sharma
Bench: Rajiv Sharma, Mahendra Dayal
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 24 Case :- MISC. BENCH No. - 11055 of 2013 Petitioner :- Kamla Nehru Memorial Trust Through Its Secretary & Another Respondent :- U.P.State Industrial Development Corp.Ltd.Thr.Its M.D.& Anr. Counsel for Petitioner :- Ram Raj,Anurag Singh,Saiyad Iqbal Ahmed Counsel for Respondent :- Manoj Sahu,Asit Kumar Chaturvedi,Manoj Sahu Hon'ble Rajiv Sharma,J.
Hon'ble Mahendra Dayal,J.
(C.M. Application No. 18490 of 2014)) This is an application for condonation of delay in filing counter affidavit. Delay condoned.
Rejoinder affidavit, if any, may be filed within six weeks. Accordingly, application is disposed of. Order Date :- 20.2.2014 Anurag/-
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Court No. - 24 Case :- MISC. BENCH No. - 11055 of 2013 Petitioner :- Kamla Nehru Memorial Trust Through Its Secretary & Another Respondent :- U.P.State Industrial Development Corp.Ltd.Thr.Its M.D.& Anr. Counsel for Petitioner :- Ram Raj,Anurag Singh,Saiyad Iqbal Ahmed Counsel for Respondent :- Manoj Sahu,Asit Kumar Chaturvedi,Manoj Sahu Hon'ble Rajiv Sharma,J.
Hon'ble Mahendra Dayal,J.
(C.M. Application No. 18491 of 2014)) This is an application for dismissal of the writ petition. The plea for dismissal of the writ petition shall be considered at the time of final hearing. Accordingly, application is disposed of. Order Date :- 20.2.2014 Anurag/-
Court No. - 24 Case :- MISC. BENCH No. - 11055 of 2013 Petitioner :- Kamla Nehru Memorial Trust Through Its Secretary & Another Respondent :- U.P.State Industrial Development Corp.Ltd.Thr.Its M.D.& Anr. Counsel for Petitioner :- Ram Raj,Anurag Singh,Saiyad Iqbal Ahmed Counsel for Respondent :- Manoj Sahu,Asit Kumar Chaturvedi,Manoj Sahu Hon'ble Rajiv Sharma,J.
Hon'ble Mahendra Dayal,J.
(C.M. Application No. 18493 of 2014)) This is an application for vacation of interim order dated 27.11.2013. The plea for vacation of interim order dated 27.11.2013 shall be considered at the time of final hearing. Accordingly, application is disposed of. Order Date :- 20.2.2014 Anurag/-