Sanjeev Kumar And Another vs Union Of India And 2 Others
2015 Latest Caselaw 2293 ALL

Citation : 2015 Latest Caselaw 2293 ALL
Judgement Date : 11 September, 2015

Allahabad High Court

Sanjeev Kumar And Another vs Union Of India And 2 Others on 11 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - A No. - 52154 of 2015
 

 
Petitioner :- Sanjeev Kumar And Another
 
Respondent :- Union Of India And 2 Others
 
Counsel for Petitioner :- Ashish Jaiswal
 
Counsel for Respondent :- A.S.G.I.,N.P. Singh
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Smt. Raj Kumari Devi, learned counsel has put in appearance on behalf of respondent No.1 by filing her Parch, which is taken on record.

All respondents may file counter affidavit within four weeks. Petitioners are allowed one week thereafter to file rejoinder affidavit.

List thereafter.

(Shashi Kant, J.) (Arun Tandon, J)

Order Date :- 11.9.2015

Pr/-

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