Ravi Saran Pandey vs Union Of India Through Secy. ...
2012 Latest Caselaw 315 ALL

Citation : 2012 Latest Caselaw 315 ALL
Judgement Date : 13 April, 2012

Allahabad High Court

Ravi Saran Pandey vs Union Of India Through Secy. ... 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. - 1531 of 2011
 

 
Petitioner :- Ravi Saran Pandey
 
Respondent :- Union Of India Through Secy. Ministry Of Communication
 
Petitioner Counsel :- R.N.Gupta,O.P.Vishwakarma
 
Respondent Counsel :- A.S.G.,Deepak Srivastava
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

Learned counsel for the opposite parties prays for and is granted four weeks' further time for filing counter affidavit. Rejoinder affidavit be filed within two weeks thereafter.

List thereafter.

Order Date :- 13.4.2012

Suresh/Tanveer

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