Neeraj Kumar Shukla vs Union Of India Through Secy. ...
2012 Latest Caselaw 1081 ALL

Citation : 2012 Latest Caselaw 1081 ALL
Judgement Date : 30 April, 2012

Allahabad High Court

Neeraj Kumar Shukla vs Union Of India Through Secy. ... on 30 April, 2012

Bench: Devi Prasad Singh, Saeed-Uz-Zaman Siddiqi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- MISC. BENCH No. - 12065 of 2010
 

 
Petitioner :- Neeraj Kumar Shukla
 
Respondent :- Union Of India Through Secy. Petroleum New Delhi And Ors.
 
Petitioner Counsel :- Mohit Kumar Singh
 
Respondent Counsel :- A.S.G.,Manish Jauhari
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble Saeed-Uz-Zaman Siddiqi,J.

One week's time is allowed to file supplementary affidavit to place on record complete brochure as well as the advertisement regulating the condition.

List on 14.5.2012, on which date the respondents' counsel shall produce the record.

Order Date :- 30.4.2012

kkb/

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