DEW CONCRETE TIES PRIVATE LIMITED Vs. JHARKHAND URJA VIKASH NIGAM LTD. AND ORS.
LAWS(JHAR)-2014-11-70
HIGH COURT OF JHARKHAND
Decided on November 19,2014

Dew Concrete Ties Private Limited Appellant
VERSUS
Jharkhand Urja Vikash Nigam Ltd. And Ors. Respondents

JUDGEMENT

- (1.) Mr. M.S. Mittal, the learned Senior counsel appearing on behalf of the petitioner submits that in view of the subsequent development, the description of respondent No. 1 is required to be changed and therefore, he seeks permission to carry out necessary correction in the cause title.
(2.) Permission is accorded.
(3.) Necessary amendment should be carried out during course of day.;


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