State Of U.P.Through The Secy ... vs Sri Dwarika Prasad
2015 Latest Caselaw 4038 ALL

Citation : 2015 Latest Caselaw 4038 ALL
Judgement Date : 16 November, 2015

Allahabad High Court

State Of U.P.Through The Secy ... vs Sri Dwarika Prasad on 16 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 3405 of 2004
 

 
Petitioner :- State Of U.P.Through The Secy P.W.D And 2 Ors
 
Respondent :- Sri Dwarika Prasad
 
Counsel for Petitioner :- C.S.C.
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

(C.M.Application No. 117334 of 2015)

This is an application for extension of time to deposit the money in compliance of the order dated 2.7.2015.

Heard learned Counsel for the parties and perused the affidavit filed in support of the same.

On due consideration, application is allowed, two weeks' further time is granted from today for depositing the entire amount under award in compliance of the order dated 2.7.2015.

Order Date :- 16.11.2015

Arvind

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