GENERAL MANAGER, TELECOM DISTRICT, BHARAT SANCHAR NIGAM LTD., BHARATPUR Vs. MUKESH
LAWS(RAJ)-2011-2-169
HIGH COURT OF RAJASTHAN
Decided on
February 09,2011
General Manager, Telecom District, Bharat Sanchar Nigam Ltd., Bharatpur
Appellant
VERSUS
MUKESH
Respondents
JUDGEMENT
Narendra Kumar Jain, J. -
(1.) Application dt. 17.01.2011 under Sec. 149 C.P.C. is dismissed as withdrawn.
(2.) Another application dt. 04.02.2011 under Sec. 149 C.P.C. is allowed. Time to deposit deficit Court fees is extended till actual date of deposit of Court fees.
(3.) Heard learned counsel for the appellants on admission of the appeal.;
(2.) Another application dt. 04.02.2011 under Sec. 149 C.P.C. is allowed. Time to deposit deficit Court fees is extended till actual date of deposit of Court fees.
(3.) Heard learned counsel for the appellants on admission of the appeal.;
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