State Of U.P. Thru. Its ... vs M/S Jitendra Construction ...
2014 Latest Caselaw 27 ALL

Citation : 2014 Latest Caselaw 27 ALL
Judgement Date : 20 March, 2014

Allahabad High Court

State Of U.P. Thru. Its ... vs M/S Jitendra Construction ... on 20 March, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- MISC. SINGLE No. - 5917 of 2011
 

 
Petitioner :- State Of U.P. Thru. Its Superintending Engineer 55th Circle
 
Respondent :- M/S Jitendra Construction 127/558/2-1, Saket Nagar & Anr
 
Counsel for Petitioner :- C.S.C.
 
Counsel for Respondent :- Manish Kumar,D.N. Awasthi,Ramesh Kr. Misra
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

As per office report dated 11.03.2014, it reveals that learned counsel for petitioner has not taken required steps as directed by this Court, therefore, notice could not be issued.

Learned counsel for petitioner prays for and is granted a week's time for taking required steps as per directions of this Court.

List after service report.

Order Date :- 20.3.2014

Vijay

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