Citation : 2017 Latest Caselaw 3534 ALL
Judgement Date : 23 August, 2017
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 3 Case :- SERVICE BENCH No. - 16139 of 2017 Petitioner :- Surendra Pratap Singh Respondent :- Central Administrative Tribunal Lucknow & Ors. Counsel for Petitioner :- B.R. Singh Counsel for Respondent :- A.S.G. Hon'ble Sudhir Agarwal,J.
Hon'ble Ravindra Nath Mishra-II,J.
1. Heard.
2. Admit.
3. No notice need be issued since respondent is already represented through counsel.
4. The respondent may file counter affidavit within three weeks after receiving notice. Rejoinder affidavit may be filed within a weeks thereafter.
5. After completion of pleadings, list for hearing in its turns.
Order Date :- 23.8.2017
Pachhere/-
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