Union Of India Through General ... vs Daya Ram & Another
2017 Latest Caselaw 2964 ALL

Citation : 2017 Latest Caselaw 2964 ALL
Judgement Date : 3 August, 2017

Allahabad High Court

Union Of India Through General ... vs Daya Ram & Another 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. - 82 of 2015
 

 
Petitioner :- Union Of India Through General Manager North Eastern Railway
 
Respondent :- Daya Ram & Another
 
Counsel for Petitioner :- Asit Kumar Chaturvedi,Pratul Kumar Srivastava
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Heard.

2. Admit.

3. Issue notice to respondents by registered post A.D as well as Courier as approved by Office Memorandum dated 15.12.2015 under Order V, Rule 9 (3) C.P.C returnable at an early date.

4. The respondent may file counter affidavit within one month after receiving notice. Rejoinder affidavit may be filed within three weeks thereafter.

5. After exchange of pleadings, list for hearing on its turn.

Order Date :- 3.8.2017

Pachhere/-

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