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U.P. Military Engineering ... vs State Of U.P. And 4 Ors.
2014 Latest Caselaw 1298 ALL

Citation : 2014 Latest Caselaw 1298 ALL
Judgement Date : 28 April, 2014

Allahabad High Court

U.P. Military Engineering ... vs State Of U.P. And 4 Ors. on 28 April, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - C No. - 24041 of 2014
 

 
Petitioner :- U.P. Military Engineering Worker'S Union And Another
 
Respondent :- State Of U.P. And 4 Ors.

Counsel for Petitioner :- D.S.M. Tripathi,Aashutosh Mani Tripathi,Suresh Chandra Tiwari

Counsel for Respondent :- C.S.C.,Asim Kumar Singh

Hon'ble Abhinava Upadhya,J

Learned Standing Counsel has accepted notice on behalf of respondents no.1,2 and 3. Sri Asim Kumar Singh, learned counsel represents respondent no.4.

Issue notice to respondent no.5 returnable at an early date.

The respondents may file counter affidavit within one month.

The petitioners shall take steps for service of notice upon respondent no.5 within a week.

List after one month.

Order Date :- 28.4.2014

SKM

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U.P. Military Engineering ... vs State Of U.P. And 4 Ors.
2014 Latest Caselaw 1298 ALL

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U.P. Military Engineering ... vs State Of U.P. And 4 Ors.2014 Latest Caselaw 1298 ALL

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U.P. Military Engineering ... vs State Of U.P. And 4 Ors.
2014 Latest Caselaw 1298 ALL