Ram Singh Jauhari vs Union Of India Through Secy. ...
2014 Latest Caselaw 105 ALL

Citation : 2014 Latest Caselaw 105 ALL
Judgement Date : 24 March, 2014

Allahabad High Court

Ram Singh Jauhari vs Union Of India Through Secy. ... on 24 March, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 11275 of 2010
 

 
Petitioner :- Ram Singh Jauhari
 
Respondent :- Union Of India Through Secy. Deptt. Of Tele Communication
 
Counsel for Petitioner :- Sumit K.Srivastava,Ashok Kumar Shukla
 
Counsel for Respondent :- C.S.C.,A.K.Chaturvedi,A.S.G.,Durgesh Kumar Singh,K.K.Pandey,Neerav Chitravanshi,Sanjeev Singh,Sanjiv Srivastava,Shashi Prakash Singh
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Heard Shri K.C. Kaushik, Additional Solicitor General of India duly assisted by Shri Neerav Chitravanshi.

On the basis of report, IInd supplementary counter affidavit filed on behalf of opposite party no. 1, in Court is taken on record.

Fortnight time is allowed to file objection to the II supplementary counter affidavit.

List immediately after the expiry of the aforesaid period.

Order Date :- 24.3.2014

Anurag/-

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Ram Singh Jauhari vs Union Of India Through Secy. ...
2014 Latest Caselaw 105 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Ram Singh Jauhari vs Union Of India Through Secy. ...2014 Latest Caselaw 105 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Ram Singh Jauhari vs Union Of India Through Secy. ...
2014 Latest Caselaw 105 ALL