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M/S Sandeep Kumar Sonkar vs Chief Engineer, Ban Sagar Canal ...
2014 Latest Caselaw 4276 ALL

Citation : 2014 Latest Caselaw 4276 ALL
Judgement Date : 11 August, 2014

Allahabad High Court
M/S Sandeep Kumar Sonkar vs Chief Engineer, Ban Sagar Canal ... on 11 August, 2014
Bench: Surya Prakash Kesarwani



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- ARBITRATION AND CONCILI. APPL.U/S11(4) No. - 26 of 2014
 

 
Applicant :- M/S Sandeep Kumar Sonkar
 
Opposite Party :- Chief Engineer, Ban Sagar Canal Project Canal Project
 
Counsel for Applicant :- Ajeet Singh,Rahul Mishra
 

 
Hon'ble Surya Prakash Kesarwani,J.

1.     Heard Sri Rahul Mishra, learned counsel for the applicant and Sri Akhilesh Mishra, learned Standing Counsel for the respondent.

2.     Learned Standing Counsel prays for and is granted three weeks' further time to file counter affidavit. Petitioner shall have one weeks' time thereafter to file rejoinder affidavit.

3.     List immediately after expiry of four weeks. On the next date, name of the learned Standing Counsel and Chief Standing Counsel shall be shown in the cause list as counsel for the respondent.

Order Date :- 11.8.2014

Mukesh

(Surya Prakash Kesarwani,J.)

 

 

 
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