BANK OF BARODA Vs. AMARPALI INFRASTRUCTURE PVT LTD
Decided On December 14, 2017
BANK OF BARODA Appellant
V/S
Amarpali Infrastructure Pvt Ltd Respondents
JUDGEMENT
(1.) Notice of the application to the Counsel for the Noida Authority, Shri Vishnu Sharma. In addition, notice may also be served on the Noida Authority returnable on 19th December, 2017. Process dasti only. List the matter on 19th December, 2017.