Kamran Zaki vs Union Of India Through Secy. ...
2017 Latest Caselaw 2963 ALL

Citation : 2017 Latest Caselaw 2963 ALL
Judgement Date : 3 August, 2017

Allahabad High Court

Kamran Zaki vs Union Of India Through Secy. ... on 3 August, 2017

Bench: Sudhir Agarwal, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 806 of 2015
 

 
Petitioner :- Kamran Zaki
 
Respondent :- Union Of India Through Secy. Ministry Of Home Affairs New De
 
Counsel for Petitioner :- Manish Mishra
 
Counsel for Respondent :- A.S.G.
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Heard.

2. Admit.

3. Counter affidavit has been filed. As prayed, three weeks time is allowed to file rejoinder affidavit.

4. After completion of pleadings, list for hearing in its turn.

Order Date :- 3.8.2017

Pachhere/-

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