Mauaima Bharat Gas Agency ... vs Union Of India Thru Secy. And ...
2013 Latest Caselaw 519 ALL

Citation : 2013 Latest Caselaw 519 ALL
Judgement Date : 8 April, 2013

Allahabad High Court

Mauaima Bharat Gas Agency ... vs Union Of India Thru Secy. And ... on 8 April, 2013

Bench: Laxmi Kanta Mohapatra, Sunita Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- WRIT - C No. - 51065 of 2012
 

 
Petitioner :- Mauaima Bharat Gas Agency Allahabad And Another
 
Respondent :- Union Of India Thru Secy. And Others
 
Petitioner Counsel :- Rajiv Gupta,B.B.Paul,Sanjiv Singh
 
Respondent Counsel :- A.S.G.I.,B.B.Paul,H.K.Yadav.,Vikas Budhwar
 

 
Hon'ble Laxmi Kanta Mohapatra,J.

Hon'ble Mrs. Sunita Agarwal,J.

Application for amendment and objection thereto are not available on record.

Put up in the next cause list. Office is directed to trace the amendment application and the objection thereto.

Order Date :- 8.4.2013

P.P.

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