Kuldeep Lal vs Chairman U.P. Power Corp. Ltd. ...
2014 Latest Caselaw 750 ALL

Citation : 2014 Latest Caselaw 750 ALL
Judgement Date : 9 April, 2014

Allahabad High Court

Kuldeep Lal vs Chairman U.P. Power Corp. Ltd. ... on 9 April, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 964 of 2014
 

 
Petitioner :- Kuldeep Lal
 
Respondent :- Chairman U.P. Power Corp. Ltd. Shakti Bhawan Lko. & Ors.
 
Counsel for Petitioner :- Jitendra Singh
 
Counsel for Respondent :- Amit K.Singh Bhadauriya
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

It has been informed that no counter affidavit has been filed by the learned standing counsel. Learned standing counsel prays for and is granted four weeks' time for filing counter affidavit.

Learned counsel for petitioner is not present. Learned standing counsel shall inform the counsel for petitioner, in writing, about the order passed today.

Order Date :- 9.4.2014

Vijay

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