M/S. Kamalsri Builders Through ... vs The Union Of India Through Secy. ...
2012 Latest Caselaw 1594 ALL

Citation : 2012 Latest Caselaw 1594 ALL
Judgement Date : 10 May, 2012

Allahabad High Court

M/S. Kamalsri Builders Through ... vs The Union Of India Through Secy. ... on 10 May, 2012

Bench: Devi Prasad Singh, Saeed-Uz-Zaman Siddiqi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- MISC. BENCH No. - 2388 of 2012
 

 
Petitioner :- M/S. Kamalsri Builders Through Its Partner Dr.Ashok Singh
 
Respondent :- The Union Of India Through Secy. Ministry Of Railways & Ors.
 
Petitioner Counsel :- Prashant Singh Atal
 
Respondent Counsel :- Pankaj Srivastava
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble Saeed-Uz-Zaman Siddiqi,J.

Four weeks time is allowed to file counter affidavit, two weeks then for the rejoinder. List thereafter.

Order Date :- 10.5.2012

kkb/

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