Prabha Shanker Shukla vs State Bank Of India Thru Chief G.M. ...
2014 Latest Caselaw 744 ALL

Citation : 2014 Latest Caselaw 744 ALL
Judgement Date : 9 April, 2014

Allahabad High Court

Prabha Shanker Shukla vs State Bank Of India Thru Chief G.M. ... on 9 April, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 2118 of 2012
 

 
Petitioner :- Prabha Shanker Shukla
 
Respondent :- State Bank Of India Thru Chief G.M. Local Head Office & Ors
 
Counsel for Petitioner :- K.K. Gautam
 
Counsel for Respondent :- Anurag Srivastava
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Copy of the counter affidavit was served upon the learned counsel for petitioner with an undertaking by the the learned counsel for opposite party to file it in the Registry of this Court within 24 hours. Learned counsel for petitioner, prays for and is granted one week's time for filing rejoinder affidavit.

List thereafter.

Order Date :- 9.4.2014

Vijay

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