Manoj Kumar vs Union Of India And 4 Others
2016 Latest Caselaw 5059 ALL

Citation : 2016 Latest Caselaw 5059 ALL
Judgement Date : 9 August, 2016

Allahabad High Court

Manoj Kumar vs Union Of India And 4 Others on 9 August, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 31487 of 2016
 

 
Petitioner :- Manoj Kumar
 
Respondent :- Union Of India And 4 Others
 
Counsel for Petitioner :- Siddharth Khare,Ashok Khare
 
Counsel for Respondent :- A.S.G.I.,Avadhesh Chandra Srivasta,Manish Goyal
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

As prayed by the learned counsel for the respondent, three weeks time is granted to file counter affidavit. Rejoinder affidavit, if any, may be filed within a week thereafter.

List immediately after expiry of the said period.

Order Date :- 9.8.2016

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