Praveen vs Union Of India Thru Secy. And 3 ...
2015 Latest Caselaw 5381 ALL

Citation : 2015 Latest Caselaw 5381 ALL
Judgement Date : 11 December, 2015

Allahabad High Court

Praveen vs Union Of India Thru Secy. And 3 ... on 11 December, 2015

Bench: Bala Krishna Narayana, Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- HABEAS CORPUS WRIT PETITION No. - 60136 of 2015
 

 
Petitioner :- Praveen
 
Respondent :- Union Of India Thru Secy. And 3 Others
 
Counsel for Petitioner :- Dr. Akhilesh Kumar
 
Counsel for Respondent :- G.A.,A.S.G.I.,T.A.Singh
 

 
Hon'ble Bala Krishna Narayana,J.

Hon'ble Naheed Ara Moonis,J.

Heard learned counsel for the petitioner and Shri T.A. Singh, learned counsel for the Union of India.

Counter affidavits filed in the Court today on behalf of respondent nos.1, 2 and 4 are taken on record.

Learned counsel for the petitioner prays for and is allowed a week's time to file rejoinder affidavit.

List this matter in the next cause list. In the meantime learned A.G.A. may file counter affidavit on behalf of respondent no.3 also.

Order Date :- 11.12.2015

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