Ranjit Jadaun vs Union Of India And 2 Others
2016 Latest Caselaw 1837 ALL

Citation : 2016 Latest Caselaw 1837 ALL
Judgement Date : 25 April, 2016

Allahabad High Court

Ranjit Jadaun vs Union Of India And 2 Others on 25 April, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 18260 of 2016
 

 
Petitioner :- Ranjit Jadaun
 
Respondent :- Union Of India And 2 Others
 
Counsel for Petitioner :- Vishal Khandelwal,Prakash Chandra Gupta
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Supplementary affidavit filed today is taken on record.

Ms. Harshita Rani has put in appearance on behalf of Union of India. She 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

Order Date :- 25.4.2016

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