Manoj Kumar Rai vs Union Of India Thru Secy. And ...
2013 Latest Caselaw 7327 ALL

Citation : 2013 Latest Caselaw 7327 ALL
Judgement Date : 6 December, 2013

Allahabad High Court

Manoj Kumar Rai vs Union Of India Thru Secy. And ... on 6 December, 2013

Bench: Arun Tandon, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 44699 of 2012
 

 
Petitioner :- Manoj Kumar Rai
 
Respondent :- Union Of India Thru Secy. And Others
 
Counsel for Petitioner :- Sunil Kumar Pandey,Lopa Mudra Ojha,U.N.Sharma
 
Counsel for Respondent :- A.S.G.I.,K.K. Mishra,Ms.Anuradha Sundaram,S.C.,S.K.Mishra,Sanjiv Singh,Somesh.Khare.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Anjani Kumar Mishra,J.

List in the next cause list.

It is clarified that there is no interim order in this present writ petition.

Therefore, Indian Oil Corporation is free to proceed that the allotment in favour of the next empaneled candidate.

Order Date :- 6.12.2013

Priyanka

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