Mahesh Shukla vs Union Of India And Others
2011 Latest Caselaw 3188 ALL

Citation : 2011 Latest Caselaw 3188 ALL
Judgement Date : 28 July, 2011

Allahabad High Court

Mahesh Shukla vs Union Of India And Others on 28 July, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 41768 of 2011
 

 
Petitioner :- Mahesh Shukla
 
Respondent :- Union Of India And Others
 
Petitioner Counsel :- D.K.Tiwari
 
Respondent Counsel :- A.S.G.I.,C.S.C.(2011/37642),Pushpendra Singh
 

 
Hon'ble Rajes Kumar,J.

Sri Pushpendra Singh, Advocate, accepts notice on behalf of respondent nos. 3 and 4, learned Standing Counsel accepts notice on behalf of respondent no.2 and notice on behalf of respondent no. 1 accepts by Assistant Solicitor General of India, High Court, Allahabad.

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 :- 28.7.2011

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