Salig Ram vs State Of U.P.Thru Managing ...
2012 Latest Caselaw 3329 ALL

Citation : 2012 Latest Caselaw 3329 ALL
Judgement Date : 31 July, 2012

Allahabad High Court

Salig Ram vs State Of U.P.Thru Managing ... on 31 July, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4019 of 2012
 

 
Petitioner :- Salig Ram
 
Respondent :- State Of U.P.Thru Managing Director U.P.S.R.T.C. & Others
 
Petitioner Counsel :- S.P. Maurya,Devendra Pratap Azad
 
Respondent Counsel :- Illegible
 

 
Hon'ble Ajai Lamba,J.

This case relates to claim of medical reimbursement.

It has been pointed out that Ms Veena Sinha has accepted notice.

Let the counter affidavit be filed within two weeks from today positively.

Rejoinder affidavit, if any, be filed within one week thereafter.

List for arguments immediately thereafter.

Order Date :- 31.7.2012

A.Nigam

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