Vidyut Mazdoor Panchayat U.P. ... vs U.P. Power Corp. Ltd. Through Its ...
2015 Latest Caselaw 3513 ALL

Citation : 2015 Latest Caselaw 3513 ALL
Judgement Date : 27 October, 2015

Allahabad High Court

Vidyut Mazdoor Panchayat U.P. ... vs U.P. Power Corp. Ltd. Through Its ... on 27 October, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 4939 of 2003
 

 
Petitioner :- Vidyut Mazdoor Panchayat U.P. Through Its General Secy.
 
Respondent :- U.P. Power Corp. Ltd. Through Its Chairman-Cum M.D. And
 
Counsel for Petitioner :- P.K.Srivastava
 
Counsel for Respondent :- Vishal Singh,Amit Singh Bhadauria
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

On the request of Sri Amit Singh Bhadauria, three weeks' time is granted for filing reply to the amended writ petition.

It is informed by the Counsel for the petitioner that amended copy of the writ petition has been filed on 2.9.2015 but the same is not on record.

Registry is directed to trace the same and place on record.

List after three weeks.

Order Date :- 27.10.2015

MH/-

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