U.P.S.R.T.C. vs State Of U.P. And 2 Ors.
2014 Latest Caselaw 9671 ALL

Citation : 2014 Latest Caselaw 9671 ALL
Judgement Date : 8 December, 2014

Allahabad High Court

U.P.S.R.T.C. vs State Of U.P. And 2 Ors. on 8 December, 2014

Bench: Mahesh Chandra Tripathi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 
Case :- WRIT - C No. - 40827 of 2014
 
Petitioner :- U.P.S.R.T.C.
 
Respondent :- State Of U.P. And 2 Ors.
 
Counsel for Petitioner :- M.M. Sahai
 
Counsel for Respondent :- C.S.C.,S.N. Dubey
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Sri S. N. Dubey, learned counsel for the respondents prays for and is granted three weeks time to file counter affidavit. The petitioner will have one week thereafter to file rejoinder affidavit.

List immediately thereafter.

Order Date :- 8.12.2014

VKG

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