Surjit Singh vs Union Of India And 2 Others
2016 Latest Caselaw 1692 ALL

Citation : 2016 Latest Caselaw 1692 ALL
Judgement Date : 21 April, 2016

Allahabad High Court

Surjit Singh vs Union Of India And 2 Others on 21 April, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 17601 of 2016
 

 
Petitioner :- Surjit Singh
 
Respondent :- Union Of India And 2 Others
 
Counsel for Petitioner :- Vishnu Gupta,Ram Om Vikram Singh Chauh
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned counsel for the petitioner prays for and is granted a week's time to file impleadment application impleading the selected candidates in the array of parties.

Sri Mritunjay Tiwari has put in appearance on behalf of Union of India.

List in the next cause list showing the name of Sri Mritunjay Tiwari as counsel for Union of India.

Order Date :- 21.4.2016

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