Thakur Prasad Gupta S/O Guru ... vs Union Of India Thru Principal ...
2011 Latest Caselaw 2435 ALL

Citation : 2011 Latest Caselaw 2435 ALL
Judgement Date : 4 July, 2011

Allahabad High Court

Thakur Prasad Gupta S/O Guru ... vs Union Of India Thru Principal ... on 4 July, 2011

Bench: Devi Prasad Singh, S.C. Chaurasia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- SERVICE BENCH No. - 1146 of 2011
 

 
Petitioner :- Thakur Prasad Gupta S/O Guru Prasad Gupta
 
Respondent :- Union Of India Thru Principal Secretary Finance & Ors.
 
Petitioner Counsel :- Upendra Nath Mishra
 
Respondent Counsel :- A.S.G.,A.K. Chaturvedi
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble S.C. Chaurasia,J.

Two weeks time is allowed to file counter affidavit and one week's time is allowed to file rejoinder affidavit.

List in the week commencing 25.7.2011.

The respondents shall ensure to file counter affidavit containing parawise reply to the contents of writ petition within the aforesaid period of two weeks.

Selection shall be subject to further orders passed by this Court.

Order Date :- 4.7.2011

Rajneesh AR-PS)

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