Citation : 2012 Latest Caselaw 1722 ALL
Judgement Date : 14 May, 2012
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 30 Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 622 of 2012 Petitioner :- Executive Engineer, Ban Sagar Nahar Nirman Khand-9 Respondent :- Smt. Pushpa Devi And Others Petitioner Counsel :- S.C. Respondent Counsel :- Namit Srivastava Hon'ble Rajes Kumar,J.
Hon'ble Het Singh Yadav,J.
Learned standing counsel prays for and is allowed one week time to file the certificate of deposit.
List in the next cause list. In case the certificate of depoist is filed in the office, the office is directed to give regular number.
List for admission.
Order Date :- 14.5.2012
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