Allahabad High Court
State Of U.P. vs M/S Kohli Construction Company on 21 January, 2010
Author: Ram Autar Singh
Bench: Prakash Chandra Verma, Ram Autar Singh
Court No. - 34 Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 353 of 2001 Petitioner :- State Of U.P. Respondent :- M/S Kohli Construction Company Petitioner Counsel :- S.C. Respondent Counsel :- H.C.Koh1i (Inperson) Hon'ble Prakash Chandra Verma J.
Hon'ble Ram Autar Singh,J.
None appears for the respondent. The case cannot be heard finally, therefore, the case is adjourned. The interim order is extended till the decision of this appeal. Order Date :- 21.1.2010 RU