Asha Ram S/O Late Nageshwar Prasad vs U.P. Nalkoop Nigam Limited, ...
2013 Latest Caselaw 1402 ALL

Citation : 2013 Latest Caselaw 1402 ALL
Judgement Date : 26 April, 2013

Allahabad High Court

Asha Ram S/O Late Nageshwar Prasad vs U.P. Nalkoop Nigam Limited, ... on 26 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 861 of 2010
 

 
Petitioner :- Asha Ram S/O Late Nageshwar Prasad
 
Respondent :- U.P. Nalkoop Nigam Limited, Lucknow Thru M.D. & Ors.
 
Petitioner Counsel :- Y.S. Lohit,I.M. Pandey
 

 
Hon'ble Pankaj Mithal,J.

Learned counsel for the respondents has taken preliminary objection that the writ petition is not maintainable as it has been filed against a non existing party ie. U.P. Nalkoop Nigam Limited which has been re-designated as U.P. Nalkook Project Corporation Limited.

In view of the above, list in the next cause list for consideration of the above preliminary objection.

Order Date :- 26.4.2013

SKS

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