M/S Ntpc Ltd. vs Government Of India And 3 Others
2014 Latest Caselaw 9708 ALL

Citation : 2014 Latest Caselaw 9708 ALL
Judgement Date : 8 December, 2014

Allahabad High Court

M/S Ntpc Ltd. vs Government Of India And 3 Others on 8 December, 2014

Bench: Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 
Case :- WRIT - C No. - 51024 of 2014
 
Petitioner :- M/S Ntpc Ltd.
 
Respondent :- Government Of India And 3 Others
 
Counsel for Petitioner :- Vivek Ratan Agrawal,Vijay Ratan Agrawal
 
Counsel for Respondent :- A.S.G.I.,Gyan Prakash,Ravi Prakash Srivastava
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Learned Standing Counsel prays for and is granted three weeks time to file counter affidavit. The petitioner will have one week thereafter to file rejoinder affidavit.

List immediately thereafter.

Interim order, if any, is extended till the next date of listing.

This order will be communicated by the learned counsel for the petitioner to the learned counsel for the respondents, with 24 hours.

Order Date :- 8.12.2014

VKG

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