Dr. Sumit Kumar Singh vs Union Of India Thru Secy. And 9 ...
2013 Latest Caselaw 3620 ALL

Citation : 2013 Latest Caselaw 3620 ALL
Judgement Date : 3 July, 2013

Allahabad High Court

Dr. Sumit Kumar Singh vs Union Of India Thru Secy. And 9 ... on 3 July, 2013

Bench: Sushil Harkauli, Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - C No. - 30846 of 2013
 

 
Petitioner :- Dr. Sumit Kumar Singh
 
Respondent :- Union Of India Thru Secy. And 9 Others
 
Counsel for Petitioner :- Satendra Kumar Gupta
 
Counsel for Respondent :- C.S.C.,A.S.G.I.(2013/7090),Neeraj Tiwari
 

 
Hon'ble Sushil Harkauli,J.

Hon'ble Naheed Ara Moonis,J.

Memo of appearance filed today by Shri C. S. Chaturvedi, Advocate, on behalf of respondent no.1, is taken on record.

Issue notice to the respondents no.9 and 10 by registered post, for which steps to be taken within a week.

As prayed respondents may file counter affidavit within three weeks.

List thereafter.

(Naheed Ara Moonis, J.)(Sushil Harkauli, J.)

Order Date :- 3.7.2013

Mustaqeem.

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