Rajesh Kumar Dixit vs U.P.S.R.T.C. And 2 Ors.
2016 Latest Caselaw 6479 ALL

Citation : 2016 Latest Caselaw 6479 ALL
Judgement Date : 6 October, 2016

Allahabad High Court

Rajesh Kumar Dixit vs U.P.S.R.T.C. And 2 Ors. on 6 October, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- WRIT - A No. - 48867 of 2016
 

 
Petitioner :- Rajesh Kumar Dixit
 
Respondent :- U.P.S.R.T.C. And 2 Ors.
 
Counsel for Petitioner :- Ghan Shyam Maurya
 
Counsel for Respondent :- C.S.C.,Mritunjay Mohan Sahai
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

As prayed by the learned counsel for the respondent, 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 said period.

Order Date :- 6.10.2016

Download the LatestLaws.com Mobile App