Fateh Bahadur Singh vs Central Bank Of India Through ...
2013 Latest Caselaw 73 ALL

Citation : 2013 Latest Caselaw 73 ALL
Judgement Date : 1 April, 2013

Allahabad High Court

Fateh Bahadur Singh vs Central Bank Of India Through ... on 1 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 4804 of 1996
 

 
Petitioner :- Fateh Bahadur Singh
 
Respondent :- Central Bank Of India Through Chairman/M.D. & Othe
 
Petitioner Counsel :- Y.S. Lohit,S.P. Singh Somvanshi,Yajuvendra Singh
 
Respondent Counsel :- N.K. Seth
 

 
Hon'ble Pankaj Mithal,J.

A counter affidavit is said to have been filed on behalf of the Bank in the year 2001 has not been replied.

As a last opportunity three weeks further time and no more is allowed to file rejoinder affidavit, failing which petition will be heard without rejoinder affidavit.

On the next date of listing, the name of Sri Vijai Krishna be shown as counsel for the respondent.

Order Date :- 1.4.2013

SKS

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