Lallan Prasad vs Union Of India Thru Ministry Of ...
2014 Latest Caselaw 4256 ALL

Citation : 2014 Latest Caselaw 4256 ALL
Judgement Date : 11 August, 2014

Allahabad High Court

Lallan Prasad vs Union Of India Thru Ministry Of ... on 11 August, 2014

Bench: Sheo Kumar Singh, Dinesh Maheshwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 41298 of 2014
 

 
Petitioner :- Lallan Prasad
 
Respondent :- Union Of India Thru Ministry Of Defence And 4 Others
 
Counsel for Petitioner :- Sanju Ram
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Dinesh Maheshwari,J.

On the facts, submission as made and the grounds so taken in the memo of writ petition, we are of the view that matter needs disposal after getting response from the respondents.

Sri Abu Sufiyan Azmi, learned Advocate appeared on behalf of respondents 1 to 4.

Counter affidavit may be filed by the next date.

List this petition after six weeks.

It is made clear that this court has not granted any stay as on date.

Order Date :- 11.8.2014

M.A.A.

(Dinesh Maheshwari,J.) ( S. K. Singh, J.)

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