Sri Pramod Kumar vs U.P. Power Corporation Ltd. And 3 ...
2014 Latest Caselaw 2525 ALL

Citation : 2014 Latest Caselaw 2525 ALL
Judgement Date : 4 July, 2014

Allahabad High Court

Sri Pramod Kumar vs U.P. Power Corporation Ltd. And 3 ... on 4 July, 2014

Bench: Sheo Kumar Singh, Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 34043 of 2014
 

 
Petitioner :- Sri Pramod Kumar
 
Respondent :- U.P. Power Corporation Ltd. And 3 Others
 
Counsel for Petitioner :- Ranjit Saxena
 
Counsel for Respondent :- C.S.C.,Nripendra Mishra
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Rajan Roy,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.

Notices meant for respondents 1, 2 and 4 have been accepted by Sri Nripendra Misra, learned Advocate.

Learned Chief Standing Counsel has accepted notice on behalf of respondent no. 3.

Counter affidavit may be filed by the next date.

List this petition in the week commencing 21st July, 2014.

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

Order Date :- 4.7.2014

M.A.A.

(Rajan Roy, J.) ( S.K. Singh, J.)

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