Ravi Shankar vs Union Of India And 2 Others
2016 Latest Caselaw 1127 ALL

Citation : 2016 Latest Caselaw 1127 ALL
Judgement Date : 31 March, 2016

Allahabad High Court

Ravi Shankar vs Union Of India And 2 Others on 31 March, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 14141 of 2016
 

 
Petitioner :- Ravi Shankar
 
Respondent :- Union Of India And 2 Others
 
Counsel for Petitioner :- Bhaju Ram Pprasad Sharma
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Sri Apurva Hajela has put in appearance on behalf of the respondents. As prayed by him, six weeks time is granted to file counter affidavit. Rejoinder affidavit, if any, may be filed within a week thereafter.

List after expiry of the aforesaid period.

Order Date :- 31.3.2016

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