Thursday, 14, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Shri Ram Tiwari And Another vs U.P.Jal Nigam,Lucknow Thru. Its ...
2016 Latest Caselaw 5732 ALL

Citation : 2016 Latest Caselaw 5732 ALL
Judgement Date : 7 September, 2016

Allahabad High Court
Shri Ram Tiwari And Another vs U.P.Jal Nigam,Lucknow Thru. Its ... on 7 September, 2016
Bench: Abhinava Upadhya



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Case :- WRIT - A No. - 62401 of 2011
 
Petitioner :- Shri Ram Tiwari And Another
 
Respondent :- U.P.Jal Nigam,Lucknow Thru. Its Chairman/M.D. And Others
 
Counsel for Petitioner :- S.C.Kushwaha,Pankaj Kushwaha
 
Counsel for Respondent :- Amit Dubey,S.C.,Vimlesh K.Rai
 

 
Hon'ble Abhinava Upadhya,J.

Learned counsel for the petitioners submits that he may be permitted to file supplementary rejoinder affidavit.

List in the next cause list, in the meantime he may file the said supplementary rejoinder affidavit.

Order Date :- 7.9.2016/VKG

 

 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter