Sumer Chand vs Central Administrative Tribunal ...
2012 Latest Caselaw 1532 ALL

Citation : 2012 Latest Caselaw 1532 ALL
Judgement Date : 9 May, 2012

Allahabad High Court

Sumer Chand vs Central Administrative Tribunal ... on 9 May, 2012

Bench: Rakesh Tiwari, Het Singh Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 39517 of 2007
 

 
Petitioner :- Sumer Chand
 
Respondent :- Central Administrative Tribunal And Others
 
Petitioner Counsel :- Mohd. Arif
 
Respondent Counsel :- Govind Saran
 

 
Hon'ble Rakesh Tiwari,J.

Hon'ble Het Singh Yadav,J.

Learned counsel for the petitioner submits that rejoinder affidavit could not be served upon Shri Govind Saran, learned counsel for the respondents who has sent illness slip. The case is passed over for the day.

List in the next cause list peremptorily again.

Order Date :- 9.5.2012

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