M/S Narain Construction Through ... vs State Of U.P. Though Secy. ...
2017 Latest Caselaw 1232 ALL

Citation : 2017 Latest Caselaw 1232 ALL
Judgement Date : 25 May, 2017

Allahabad High Court

M/S Narain Construction Through ... vs State Of U.P. Though Secy. ... on 25 May, 2017

Bench: Devendra Kumar Arora, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- MISC. BENCH No. - 1048 of 2002
 

 
Petitioner :- M/S Narain Construction Through Its Partner, Lucknow
 
Respondent :- State Of U.P. Though Secy. Audyogik Vikas Lucknow And Anothe
 
Counsel for Petitioner :- G.S.L. Verma,Dr. R.K. Srivastava
 
Counsel for Respondent :- C.S.C.,Dipak Seth,Sanjay Kumar
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Learned Standing Counsel prays for and is granted two weeks and no more time to file objection to the amendment application.

2. List thereafter.

Order Date :- 25.5.2017

Pachhere/-

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