ASGAR Vs. KIDWAI NAGAR SAHKARI AWAS SAMITI LTD.
LAWS(ALL)-2018-12-133
HIGH COURT OF ALLAHABAD (AT: ALLAHABAD)
Decided on December 14,2018

ASGAR Appellant
VERSUS
Kidwai Nagar Sahkari Awas Samiti Ltd. Respondents

JUDGEMENT

JAYANT BANERJI, J. - (1.) Heard Sri Mustakeem Ahmad and Sri B.B. Paul, learned counsel for the appellant, Sri Anil Sharma learned counsel for the respondent and Sri T.A. Khan, learned counsel appearing for applicants in impleadment application no. 293951 of 2011. Civil Misc.Application No. 21 of 2018 Civil Misc. Application No. 11 of 2018
(2.) Sri B.B. Paul, learned counsel for the applicant states that he wishes to withdraw these applications to enable him to file appropriate applications.
(3.) The applications are, accordingly, dismissed as withdrawn with the liberty to file appropriate applications within four weeks. Civil Misc. Impleadment Application No. 12 of 2018.;


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