M/S Kapoor Construction Co. Thru' ... vs Union Of India Thru' Secy. & Others
2014 Latest Caselaw 9639 ALL

Citation : 2014 Latest Caselaw 9639 ALL
Judgement Date : 5 December, 2014

Allahabad High Court

M/S Kapoor Construction Co. Thru' ... vs Union Of India Thru' Secy. & Others on 5 December, 2014

Bench: Rajes Kumar, Om Prakash-Vii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 68969 of 2005
 

 
Petitioner :- M/S Kapoor Construction Co. Thru' Prop. S.K. Kapoor
 
Respondent :- Union Of India Thru' Secy. & Others
 
Counsel for Petitioner :- Vinod Sinha,A.P. Paul,G.N. Verma,S.P. Singh
 
Counsel for Respondent :- A.S.G.I.,K.C. Sinha,Rakesh Sinha,S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Om Prakash-VII,J.

The order-sheet reveals that the case has been adjourned twice on the illness-slip of Sri Rakesh Sinha, Advocate. Today, again adjournment has been sought on the ground of illness. The case is passed over. List in the next cause list peremptorily.

Order Date :- 5.12.2014

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