Allahabad High Court
Bhartiya Bank Karmchari, ... vs State Of U.P. And 2 Ors. on 29 November, 2016
Bench: Abhinava Upadhya
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 59 Case :- WRIT - A No. - 40912 of 2016 Petitioner :- Bhartiya Bank Karmchari, Cooperative Credit Society Ltd. Respondent :- State Of U.P. And 2 Ors. Counsel for Petitioner :- Sujit Kumar Rai Counsel for Respondent :- C.S.C.,Siddharth Hon'ble Abhinava Upadhya,J.
Learned counsel for the petitioner prays for and is allowed one week further time for taking steps of service of notice upon respondent No.3.
Learned counsel for the respondents prays for and is allowed three weeks further time to file counter affidavit.
List thereafter.
Interim order, if in operation, will continue till the next date of listing.
Order Date :- 29.11.2016 Ashish Tripathi