Ram Ajore Misra vs Union Of India
2015 Latest Caselaw 4348 ALL

Citation : 2015 Latest Caselaw 4348 ALL
Judgement Date : 19 November, 2015

Allahabad High Court

Ram Ajore Misra vs Union Of India on 19 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 8389 of 1990
 

 
Petitioner :- Ram Ajore Misra
 
Respondent :- Union Of India
 
Counsel for Petitioner :- P.N.Bajpai,B.K.S.Chauhan,D.P.Dutt Tiwari,K.K.Pandey,R.K.Upadhyaya
 
Counsel for Respondent :- C.S.C,B.B. Saxena,Deepak Seth,Pankaj Srivastava
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

By means of order dated 16.10.2015, ten days time was granted for filing Supplementary Affidavit, but no Supplementary Affidavit has been filed on behalf opposite parties.

In the interest of justice, two weeks further time is granted for filing Supplementary Affidavit.

As Sri Pankaj Srivastava, learned Counsel for the opposite parties is not present, learned Counsel for the petitioner will inform in writing about this order passed by this Court to the learned counsel for the opposite parties.

Order Date :- 19.11.2015

Arvind