Union Of India Thru G.M. E.C. ... vs The Central Administrative ...
2011 Latest Caselaw 6300 ALL

Citation : 2011 Latest Caselaw 6300 ALL
Judgement Date : 2 December, 2011

Allahabad High Court

Union Of India Thru G.M. E.C. ... vs The Central Administrative ... on 2 December, 2011

Bench: Sunil Ambwani, Manoj Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 69505 of 2011
 

 
Petitioner :- Union Of India Thru G.M. E.C. Railway Hazipur & Others
 
Respondent :- The Central Administrative Tribunal & Another
 
Petitioner Counsel :- Satya Prakash Mishra
 
Respondent Counsel :- Vinod Kumar
 

 
Hon'ble Sunil Ambwani,J.

Hon'ble Manoj Misra,J.

Shri Vinod Kumar has accepted notice on behalf of respondent no. 2. He is allowed three weeks' time to file counter affidavit. The petitioner will have one week thereafter to file rejoinder affidavit.

List on 23.1.2012.

The petitioner will comply the judgment of the Tribunal subject to the result of the writ petition.

Order Date :- 2.12.2011

RKP

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