Union Of India Thru Director ... vs Kamal Kishore S/O Shri Sukuru Lal
2017 Latest Caselaw 3056 ALL

Citation : 2017 Latest Caselaw 3056 ALL
Judgement Date : 4 August, 2017

Allahabad High Court

Union Of India Thru Director ... vs Kamal Kishore S/O Shri Sukuru Lal on 4 August, 2017

Bench: Sudhir Agarwal, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 127 of 2016
 
Petitioner :- Union Of India Thru Director Instrument Research Development
 
Respondent :- Kamal Kishore S/O Shri Sukuru Lal
 
Counsel for Petitioner :- Kuldeep Pati Tripathi,Surya Bhan Pandey
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Heard.

2. Admit.

3. Let fresh notice be issued to applicant-respondent 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 :- 4.8.2017

Pachhere/-

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