Union Of India Thru G.M. North ... vs N.C. Nigam And Another
2011 Latest Caselaw 4417 ALL

Citation : 2011 Latest Caselaw 4417 ALL
Judgement Date : 6 September, 2011

Allahabad High Court

Union Of India Thru G.M. North ... vs N.C. Nigam And Another on 6 September, 2011

Bench: Vineet Saran, Vijay Prakash Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 16435 of 2011
 

 
Petitioner :- Union Of India Thru G.M. North Central Railway And Others
 
Respondent :- N.C. Nigam And Another
 
Petitioner Counsel :- A.K. Gaur
 
Respondent Counsel :- S.R.Verma
 

 
Hon'ble Vineet Saran,J.

Hon'ble Vijay Prakash Pathak,J.

Ms. Bhawna Verma, learned counsel holding brief of Sri S.R. Verma, learned counsel for respondent No.1, states that counter affidavit has been filed in the office on 5.9.2011.

Office is directed to trace it out and place it on record.

List after three weeks, by which time rejoinder affidavit, if any, may be filed. Interim order shall continue to operate till the next date of listing.

Order Date :- 6.9.2011

(V.P. Pathak,J.) (Vineet Saran,J.)

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