Reetu Singh vs Union Of Inidia Through Secy. ...
2013 Latest Caselaw 3283 ALL

Citation : 2013 Latest Caselaw 3283 ALL
Judgement Date : 17 June, 2013

Allahabad High Court

Reetu Singh vs Union Of Inidia Through Secy. ... on 17 June, 2013

Bench: Shri Narayan Shukla, Arvind Kumar (Ii)




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- MISC. BENCH No. - 5121 of 2013
 

 
Petitioner :- Reetu Singh
 
Respondent :- Union Of Inidia Through Secy. Ministry Of Petrolium & Natura
 
Counsel for Petitioner :- Abhinav N. Trivedi,Amit Verma
 
Counsel for Respondent :- A.S.G.
 

 
Hon'ble Shri Narayan Shukla,J.

Hon'ble Arvind Kumar Tripathi (II),J.

Notice on behalf of opposite party no. 1 has been accepted by learned Addl.Government advocate.

Issue notices to opposite party no.2, 3 and 4.

Four weeks' time is allowed to file counter affidavit.

List thereafter.

In the meantime, no further allotment of the retail outlet shops in question shall be made to anybody except the petitioner till further order of the court.

Order Date :- 17.6.2013

A.Nigam

Download the LatestLaws.com Mobile App