Shyam Manohar Shukla vs Union Of India Thr.Secy Ministy ...
2012 Latest Caselaw 173 ALL

Citation : 2012 Latest Caselaw 173 ALL
Judgement Date : 11 April, 2012

Allahabad High Court

Shyam Manohar Shukla vs Union Of India Thr.Secy Ministy ... on 11 April, 2012

Bench: Rajiv Sharma, Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE BENCH No. - 1093 of 2009
 

 
Petitioner :- Shyam Manohar Shukla
 
Respondent :- Union Of India Thr.Secy Ministy Rof Communication Dept.
 
Petitioner Counsel :- O P Srivastva
 
Respondent Counsel :- A S G
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

Learned counsel for the petitioner prays for and is granted two weeks' time to file rejoinder affidavit.

List this case in the month of July, 2012.

Interim order, granted earlier, shall continue till the next date of listing.

Order Date :- 11.4.2012

Suresh/Tanveer

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