Deepak Kumar Kesharwani And ... vs Union Of India And Others
2011 Latest Caselaw 2989 ALL

Citation : 2011 Latest Caselaw 2989 ALL
Judgement Date : 25 July, 2011

Allahabad High Court

Deepak Kumar Kesharwani And ... vs Union Of India And Others on 25 July, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 41074 of 2011
 

 
Petitioner :- Deepak Kumar Kesharwani And Others
 
Respondent :- Union Of India And Others
 
Petitioner Counsel :- Siddharth Khare,Ashok Khare,Premnendra Singh
 
Respondent Counsel :- A.S.G.I.,C.S.C.(2011/36650),Pushpendra Singh
 

 
Hon'ble Rajes Kumar,J.

Sri Punit Kumar Upadhyay, Advocate, appears on behalf of respondent no. 1, learned Standing Counsel appears on behalf of 2 and 3 and Sri P.S. Baghel, Advocate appears on behalf of respondent no. 4.

All the respondents may file counter affidavit within a period of four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List thereafter.

Order Date :- 25.7.2011

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