Udai Bhan Singh vs Baroda U.P. Grameen Bank Thru ...
2012 Latest Caselaw 309 ALL

Citation : 2012 Latest Caselaw 309 ALL
Judgement Date : 13 April, 2012

Allahabad High Court

Udai Bhan Singh vs Baroda U.P. Grameen Bank Thru ... on 13 April, 2012

Bench: Rajiv Sharma, Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE BENCH No. - 81 of 2009
 

 
Petitioner :- Udai Bhan Singh
 
Respondent :- Baroda U.P. Grameen Bank Thru Chairman & 2 Ors.
 
Petitioner Counsel :- R.B.S. Rathaur,R B S Rathore,Sudeep Seth
 
Respondent Counsel :- Pankaj Khare,S.K.Kalia
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

Sri Anant Tewari, Advocate filed his Vakalatnama on behalf of opposite parties, which is taken on record. On his request, the case is adjourned.

List in the next month showing the name of Sri Anant Tewari, learned counsel in the cause list, as counsel for the opposite parties.

Order Date :- 13.4.2012

Suresh/Tanveer

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