Allahabad High Court
Ashoka Construction Company, Chopan ... vs The State Of U.P. And Another on 7 January, 2010
Author: Ram Autar Singh
Bench: Prakash Chandra Verma, Ram Autar Singh
Court No. - 34 Case :- FIRST APPEAL FROM ORDER DEFECTIVE No. - 1444 of 2009 Petitioner :- Ashoka Construction Company, Chopan Road, Obra Respondent :- The State Of U.P. And Another Petitioner Counsel :- K.S. Ojha Hon'ble Prakash Chandra Verma,J.
Hon'ble Ram Autar Singh,J.
Learned Counsel for the appellant states that the defect stands removed and the certified copy of the impugned judgement/decree has been filed.
Learned counsel for the appellant prays for and is granted one week time to incorporate necessary amendment in the original copies.
List immediately thereafter.
Order Date :- 7.1.2010.
Rks