Onkar Shankar Srivastava vs U.P.State Food & Essential ...
2013 Latest Caselaw 64 ALL

Citation : 2013 Latest Caselaw 64 ALL
Judgement Date : 1 April, 2013

Allahabad High Court

Onkar Shankar Srivastava vs U.P.State Food & Essential ... on 1 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 3419 of 1995
 

 
Petitioner :- Onkar Shankar Srivastava
 
Respondent :- U.P.State Food & Essential Commodities Corpn.
 
Petitioner Counsel :- Mukund Tewari,A.K.Tewari,Ajai Kumar Srivastava,Anurag Narain,Jawed Murtaza,Ram Lakhan Vishwakarma,Sabir Ali
 
Respondent Counsel :- C.S.C.,Anil Saran,B.N.Misra,Yashwardhan Swaroop
 

 
Hon'ble Pankaj Mithal,J.

Order dated 12.5.2006 on the ordersheet reveals that the counter affidavit filed on behalf of the respondent was not traceable therefore the court directed the Registry to hold an inquiry regarding misplacement of the counter affidavit and for reconstructing the same. Thereafter there is nothing to indicate as to whether any inquiry as directed was conducted or counter affidavit was reconstructed.

Office to explain in this regard. Let explanation be submitted within three days.

List in the next cause list.

Order Date :- 1.4.2013

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Onkar Shankar Srivastava vs U.P.State Food & Essential ...
2013 Latest Caselaw 64 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Onkar Shankar Srivastava vs U.P.State Food & Essential ...2013 Latest Caselaw 64 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Onkar Shankar Srivastava vs U.P.State Food & Essential ...
2013 Latest Caselaw 64 ALL