Ram Prakash Pandey vs U.P.Rajkiya Nirman Nigam Ltd.
2015 Latest Caselaw 4169 ALL

Citation : 2015 Latest Caselaw 4169 ALL
Judgement Date : 17 November, 2015

Allahabad High Court

Ram Prakash Pandey vs U.P.Rajkiya Nirman Nigam Ltd. on 17 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 2175 of 1999
 

 
Petitioner :- Ram Prakash Pandey
 
Respondent :- U.P.Rajkiya Nirman Nigam Ltd.
 
Counsel for Petitioner :- Sandeep Dixit
 
Counsel for Respondent :- Shishir Jain
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

A request has been made for granting two weeks' time to file reply to the Supplementary Affidavit filed by the petitioner.

Appreciating the request of the learned Counsel for the opposite parties two weeks' time is granted to file reply to the Supplementary Affidavit filed by the petitioner.

List thereafter.

Order Date :- 17.11.2015

Arvind

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