Technical Institution ... vs Union Of India And Others
2011 Latest Caselaw 3820 ALL

Citation : 2011 Latest Caselaw 3820 ALL
Judgement Date : 16 August, 2011

Allahabad High Court

Technical Institution ... vs Union Of India And Others on 16 August, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 46246 of 2011
 

 
Petitioner :- Technical Institution Foundation
 
Respondent :- Union Of India And Others
 
Petitioner Counsel :- Anoop Trivedi
 
Respondent Counsel :- A.S.G.I.,Neeraj Tiwari
 

 
Hon'ble V.K. Shukla,J.

Learned counsel for the petitioner is permitted to make necessary correction in the array of respondent No.3.

Sri R.B. Singhal, Senior Advocate has accepted notice on behalf of respondent No.1. Sri Neeraj Tiwari, Advocate has entered appearance on behalf of respondent Nos. 2 and 3.

Each one of the respondents is granted two weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next one week.

List on 14.09.2011.

Any action taken during this period shall abide by final orders to be passed by this Court.

Order Date :- 16.8.2011

SRY

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