DHEERAJ SINGH Vs. GREATER NOIDA INDUSTRIAL DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The present Appeals are directed against the impugned order and judgment dtd. 5/1/2017 passed by the High Court of Allahabad at Allahabad (hereinafter referred to as "High Court"), whereby, the appeal preferred by the appellants herein was dismissed.