Vikarama Prasad Gupta vs Chairman L.I.C. Mumbai
2014 Latest Caselaw 8734 ALL

Citation : 2014 Latest Caselaw 8734 ALL
Judgement Date : 17 November, 2014

Allahabad High Court

Vikarama Prasad Gupta vs Chairman L.I.C. Mumbai on 17 November, 2014

Bench: Rajes Kumar, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 11723 of 2009
 

 
Petitioner :- Vikarama Prasad Gupta
 
Respondent :- Chairman L.I.C. Mumbai
 
Counsel for Petitioner :- K.S. Rathor
 
Counsel for Respondent :- R.C. Shukla,S.C.,Smt Archana Singh
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Shashi Kant,J.

Office reported that copy of the rejoinder affidavit is not traceable and requested that learned counsel for the petitioner may be asked to provide another copy of the rejoinder affidavit. Let the learned counsel for the petitioner may provide another copy of the rejoinder affidavit.

List in the next cause list.

Order Date :- 17.11.2014

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