Girija Lal vs Union Of India And 2 Ors.
2016 Latest Caselaw 4528 ALL

Citation : 2016 Latest Caselaw 4528 ALL
Judgement Date : 26 July, 2016

Allahabad High Court

Girija Lal vs Union Of India And 2 Ors. on 26 July, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 33832 of 2016
 

 
Petitioner :- Girija Lal
 
Respondent :- Union Of India And 2 Ors.
 
Counsel for Petitioner :- Pradeep Kumar Mishra
 
Counsel for Respondent :- A.S.G.I.,Mohd. Isa Khan
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Smt. Raj Kumari Devi has put in appearance on behalf of respondent nos. 1 and 2. Sri Mohd.Isa Khan has accepted notice on behalf of respondent no. 3 but he is not present in the Court.

Counter affidavits be filed by all the respondents within six weeks. Rejoinder affidavit, if any, may be filed within a week thereafter.

List this case on 12.09.2016.

Learned counsel for the petitioner shall inform Sri M.I. Khan within three days about this order.

Order Date :- 26.7.2016

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