U P AWAS EVAM VIKAS PARISHAD Vs. VITHAL DAS
LAWS(ALL)-2011-3-35
HIGH COURT OF ALLAHABAD
Decided on March 28,2011

UTTAR PRADESH AWAS EVAM VIKAS PARISHAD Appellant
VERSUS
VITHAL DAS Respondents

JUDGEMENT

- (1.) Heard Sri Madan Mohan, learned counsel appearing for appellant and Sri C.K.Parekh, learned counsel appearing for respondents.
(2.) This appeal has been filed by U.P. Avas Evam Vikas Parishad by a delay of about five years one day on the date when it was filed.
(3.) It appears that reference court has passed on order on 31.1.2001. The appeal was within time up to 1.5.2001 but it was actually filed on 1.5.2006. An application under Section 5 was filed explaining the delay that how it has taken place. Notices were issued and respondents have also filed counter affidavit and rejoinder affidavit has been filed on behalf of appellant.;


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