BUNDELKHAND UNIVERSITY Vs. DISTRICT CONSUMER FORUM
LAWS(ALL)-1998-5-125
HIGH COURT OF ALLAHABAD
Decided on May 11,1998

BUNDELKHAND UNIVERSITY Appellant
VERSUS
DISTRICT CONSUMER FORUM Respondents

JUDGEMENT

M.Katju, S.L.Saraf, JJ. - (1.) Learned Standing Counsel accepts notice on behalf of respondent No. 1 and its granted six weeks' time to file counter affidavit.
(2.) Issue notice to respondent No. 2 returnable at an early date.
(3.) List in the second week of July, 1998.;


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