U.P.Rajya Hathkargha Nigam ... vs State Of U.P.Through Its Chief ...
2013 Latest Caselaw 514 ALL

Citation : 2013 Latest Caselaw 514 ALL
Judgement Date : 8 April, 2013

Allahabad High Court

U.P.Rajya Hathkargha Nigam ... vs State Of U.P.Through Its Chief ... on 8 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 3442 of 1999
 

 
Petitioner :- U.P.Rajya Hathkargha Nigam Ltd.Kshetriya Karamchari Sangatha
 
Respondent :- State Of U.P.Through Its Chief Secy.
 
Petitioner Counsel :- S.C.Misra,A.M.Tripathi,R.C. Tewari
 
Respondent Counsel :- Ashok Nigam,C.S.C.,Manish Kumar
 

 
Hon'ble Pankaj Mithal,J.

Learned counsel for the petitioners prays for and is granted three days further time and no more to comply with the direction contained in the order dated 12.3.2013.

List thereafter.

Order Date :- 8.4.2013

R.U.

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