Union Of India & 5 Ors. vs Md.Mustafa Ansari And Anr.
2013 Latest Caselaw 5888 ALL

Citation : 2013 Latest Caselaw 5888 ALL
Judgement Date : 18 September, 2013

Allahabad High Court

Union Of India & 5 Ors. vs Md.Mustafa Ansari And Anr. on 18 September, 2013

Bench: Rajes Kumar, Manoj Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 50722 of 2013
 

 
Petitioner :- Union Of India & 5 Ors.
 
Respondent :- Md.Mustafa Ansari And Anr.
 
Counsel for Petitioner :- Kaushlesh Pratap Singh
 
Counsel for Respondent :- K.K.Mishra
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Manoj Misra,J.

Sri K.K. Misra, Advocate appears on behalf of respondent no. 1. He may file counter affidavit within four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List in week commencing 18.11.2013.

Till the next date of listing, the operation of the order dated 16.5.2013 passed by the Central Administrative Tribunal, Allahabad in Original Application No. 776 of 2010, Mohd. Mustafa Ansari Vs. Union of India and others, shall remain stayed.

Order Date :- 18.9.2013

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