Praveen Kumar & 15 Ors. vs Union Of India Through Deputy ...
2017 Latest Caselaw 3536 ALL

Citation : 2017 Latest Caselaw 3536 ALL
Judgement Date : 23 August, 2017

Allahabad High Court

Praveen Kumar & 15 Ors. vs Union Of India Through Deputy ... on 23 August, 2017

Bench: Sudhir Agarwal, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 7443 of 2017
 

 
Petitioner :- Praveen Kumar & 15 Ors.
 
Respondent :- Union Of India Through Deputy Director Establishment & 2 Ors
 
Counsel for Petitioner :- Laltaprasad Misra,Prafulla Tiwari
 
Counsel for Respondent :- Suniti Sachan,Ranjana Agnihotri
 

 
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. Smt. Suniti Sachan, learned counsel for respondent prays for and is allowed two weeks time to file counter affidavit. Rejoinder affidavit, if any, may be filed within a weeks thereafter.

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

Order Date :- 23.8.2017

Pachhere/-

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