BANK SAHYOG SAHKARI AWAS SAMITI LTD Vs. STATE OF U P
LAWS(ALL)-2013-11-115
HIGH COURT OF ALLAHABAD
Decided on November 14,2013

Bank Sahyog Sahkari Awas Samiti Ltd. Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) Despite notice being issued, nobody is present on behalf of respondent no.3, even in the revised reading of the list.
(2.) Heard Sri Keshari Nath Tripathi, learned Senior Advocate, assisted by Sri Rajendra Kumar Pandey, Advocate on behalf of the petitioner, Sri Nipendra Mishra, Advocate on behalf of respondent no.2 and learned Standing Counsel on behalf of State-respondent.
(3.) Petitioner, before this Court seeks quashing of the order passed by the Housing Commissioner/Registrar, Cooperative Societies, U.P. Avas Evam Vikas Parisahd, at Lucknow dated 13th August, 2013.;


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