Pankaj Kumar Singh vs Union Of India And 3 Others
2016 Latest Caselaw 1771 ALL

Citation : 2016 Latest Caselaw 1771 ALL
Judgement Date : 22 April, 2016

Allahabad High Court

Pankaj Kumar Singh vs Union Of India And 3 Others on 22 April, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 13733 of 2016
 

 
Petitioner :- Pankaj Kumar Singh
 
Respondent :- Union Of India And 3 Others
 
Counsel for Petitioner :- Om Prakash Yadav
 
Counsel for Respondent :- A.S.G.I.,Gyan Prakash
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Learned counsel for the petitioner has relied on a judgment of Supreme Court in the case of Nawal Kishore Sharma v. Union of India and others, 2014 LawSuit (SC) 598.

Sri Gyan Prakash, learned counsel for the respondents prays for and is granted six weeks time to file counter affidavit. Rejoinder affidavit, if any, may be filed within a week thereafter.

List after expiry of the aforesaid period.

Issue of the territorial jurisdiction shall be considered after exchange of affidavits.

Order Date :- 22.4.2016

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