Jitendra Kumar Dwivedi vs Union Of India And Others
2012 Latest Caselaw 5419 ALL

Citation : 2012 Latest Caselaw 5419 ALL
Judgement Date : 1 November, 2012

Allahabad High Court

Jitendra Kumar Dwivedi vs Union Of India And Others on 1 November, 2012

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- WRIT - A No. - 57019 of 2012
 

 
Petitioner :- Jitendra Kumar Dwivedi
 
Respondent :- Union Of India And Others
 
Petitioner Counsel :- R.B. Trivedi
 
Respondent Counsel :- A.S.G.I.,Sahab Tiwari
 

 
Hon'ble V.K. Shukla,J.

Sri Rajesh Khare, Advocate has accepted notice on behalf of respondent No.1. Sri Saheb Tiwari, Advocate has entered appearance on behalf of respondent Nos.2, 3 and 4. Issuance of notices to respondent Nos.5, 6 and 7 shall be considered after counter affidavit is filed by the bank.

Each one of the respondents is accorded four weeks' time to file counter affidavit. Rejoinder affidavit may be filed within next two weeks.

List thereafter.

Order Date :- 1.11.2012

SRY

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