Upbhokta Sahkari Karamchari ... vs State Of U.P. & Others
2013 Latest Caselaw 48 ALL

Citation : 2013 Latest Caselaw 48 ALL
Judgement Date : 1 April, 2013

Allahabad High Court

Upbhokta Sahkari Karamchari ... vs State Of U.P. & Others on 1 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 5534 of 1996
 

 
Petitioner :- Upbhokta Sahkari Karamchari Union Unnao & Others
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- R.Mitra,Vipin Kumar
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Pankaj Mithal,J.

A counter affidavit opposing the petition has been filed by respondent no. 6 to which rejoinder affidavit has also been filed.

The petition can be heard and decided on the basis of the aforesaid affidavits.

List for final disposal in the next cause list.

Order Date :- 1.4.2013

SKS

Download the LatestLaws.com Mobile App