Tribhuwan Narayan Lal vs State Of U.P. And 4 Others
2016 Latest Caselaw 1070 ALL

Citation : 2016 Latest Caselaw 1070 ALL
Judgement Date : 29 March, 2016

Allahabad High Court

Tribhuwan Narayan Lal vs State Of U.P. And 4 Others on 29 March, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 4611 of 2016
 

 
Petitioner :- Tribhuwan Narayan Lal
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Manoj Kumar Singh,Pavan Kumar Srivastava
 
Counsel for Respondent :- C.S.C.,O.P.Singh,Sushil Kumar Rao
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

On 05.02.2016 six weeks time was granted to the respondents to file counter affidavit.

As prayed by learned counsel for the respondents, two months further and no more time is granted to file counter affidavits.

Matter pertains to the post retiral benefits.

List this case on 11.07.2016.

Order Date :- 29.3.2016

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