TOWER VISION INDIA PRIVATE LIMITED Vs. STATE OF JHARKHAND
LAWS(JHAR)-2014-7-78
HIGH COURT OF JHARKHAND
Decided on July 10,2014

Tower Vision India Private Limited Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Rakesh Ranjan Prasad, J. - (1.) DEFECT no. 1 has been removed.
(2.) DEFECTS no. 2 and 3 are ignored. So far defects no. 4 and 5 are concerned, the same are permitted to be removed in course of the day.
(3.) HEARD learned counsel appearing for the petitioner and learned counsel appearing for the R.R.D.A.;


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