U.P.S.R.T.C., Agra vs Mahaveer Singh & Others
2011 Latest Caselaw 869 ALL

Citation : 2011 Latest Caselaw 869 ALL
Judgement Date : 5 April, 2011

Allahabad High Court

U.P.S.R.T.C., Agra vs Mahaveer Singh & Others on 5 April, 2011

Bench: Sibghat Ullah Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - C No. - 5946 of 2001
 

 
Petitioner :- U.P.S.R.T.C., Agra
 
Respondent :- Mahaveer Singh & Others
 
Petitioner Counsel :- V.K.Singh
 
Respondent Counsel :- C.S.C,D.K.S.Rathore,S.P.Singh,V.N.Agarwal
 

 
Hon'ble Sibghat Ullah Khan,J.

It is very strange that neither learned counsel for the petitioner-employer nor the learned counsel for the workman respondent no.1 Mahaveer Singh is aware as to whether pursuant to the interim order dated 16.02.2001 respondent no.1 has been taken back in service or not. It cannot be said to be satisfactory preparation of the case.

List on 22.04.2011 in top ten cases. On the next date position of joining of respondent no. 1 shall be intimated to the Court. If respondent no. 1 wants to file any counter affidavit, the same may also be filed by the next date.

Order Date :- 5.4.2011

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