Om Praaksh Sagar vs Union Of India & Others
2012 Latest Caselaw 436 ALL

Citation : 2012 Latest Caselaw 436 ALL
Judgement Date : 17 April, 2012

Allahabad High Court

Om Praaksh Sagar vs Union Of India & Others on 17 April, 2012

Bench: Vineet Saran, Het Singh Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - A No. - 58154 of 2009
 

 
Petitioner :- Om Praaksh Sagar
 
Respondent :- Union Of India & Others
 
Petitioner Counsel :- Vinod Sinha,S.C. Sharma
 
Respondent Counsel :- A.S.G.I.,C.S.C./2009/50513,S.K. Misra
 

 
Hon'ble Vineet Saran,J.

Hon'ble Het Singh Yadav,J.

A supplementary affidavit has been filed on 2.4.2012.

It is contended by learned counsel for the petitioner that no new facts have been mentioned in the Supplementary affidavit and only the O.A., C.A. and R.A. filed before the tribunal have been annexed.

Shri S.K. Misra, learned counsel for the respondents prays for and is allowed ten days' time to verify the correctness of the said documents or file a counter affidavit if he so desires.

List this case on 1.5.2012.

Order Date :- 17.4.2012

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