NATIK PARTY Vs. UNION OF INDIA
LAWS(ALL)-2014-3-21
HIGH COURT OF ALLAHABAD (AT: LUCKNOW)
Decided on March 14,2014

Natik Party Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Short counter affidavit filed today on behalf of opposite parties Nos. 2 and 3, counter affidavit as well as additional affidavit filed today on behalf of opposite party No.4 and rejoinder affidavit to the short counter affidavit filed on behalf of opposite party Nos. 2 and 3, are admitted to record.
(2.) With the consent of learned Counsel for the parties, we proceed to hear the matter finally.
(3.) Heard Mr. C.B. Pandey, assisted by Ms Mariya Kirmani, Counsel for the petitioner, Mr. Manish Mathur, Counsel for the opposite parties Nos. 2 and 3 and Mr. Akhilesh Kalra, assisted by Mr. Piyush Agarwal, Counsel for the opposite party No.4.;


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