Allahabad High Court
Uma Shankar Kedia & 2 Ors. vs Union Of India Thru Secy. Defence & 3 Ors. on 20 April, 2017
Author: Devendra Kumar Arora
Bench: Devendra Kumar Arora
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 17 Case :- MISC. BENCH No. - 9098 of 2007 Petitioner :- Uma Shankar Kedia & 2 Ors. Respondent :- Union Of India Thru Secy. Defence & 3 Ors. Counsel for Petitioner :- Dipak Seth Counsel for Respondent :- A.S.G.,Mahendra Kumar Misra Hon'ble Dr. Devendra Kumar Arora,J.
Hon'ble Ravindra Nath Mishra-II,J.
1. Taking into consideration the fact that this matter is up to 2007 and on account of non appearance on behalf of official respondent, the Defence Estates Officer, Lucknow Circle was summoned along with the record for assistance and in pursuance to the order dated 03.04.2017, Ms. Vibha Sharma, DEO is present and assurance has been given on behalf of her as well as Shri S.B.Pandey, Assistant Solicitor General of India that the case will be argued by some responsible Standing Counsel on the next date.
2. Appreciating the assurance given by the opposite party no.2 as well as Assistant Solicitor General of India, list this case for hearing 10.05.2017.
3. The opposite party no.2 is present will not appear in the next date.
Order Date :- 20.4.2017 Pachhere/-