Chandra Pal Sharma vs State Public Services Triubunal ...
2017 Latest Caselaw 3830 ALL

Citation : 2017 Latest Caselaw 3830 ALL
Judgement Date : 30 August, 2017

Allahabad High Court

Chandra Pal Sharma vs State Public Services Triubunal ... on 30 August, 2017

Bench: Sudhir Agarwal, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 10394 of 2017
 

 
Petitioner :- Chandra Pal Sharma
 
Respondent :- State Public Services Triubunal Indira Bhawan Lko. & 3 Ors.
 
Counsel for Petitioner :- Ratnesh Singh Tomar,Surya Prakash
 
Counsel for Respondent :- C.S.C,Rajnish Kumar
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Heard.

2. Admit.

3. No notice need be issued since respondents are already represented through counsel.

4. Learned Standing counsel prays for and is allowed three weeks time to file counter affidavit. Rejoinder affidavit may be filed within a week thereafter.

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

Order Date :- 30.8.2017

Pachhere/-

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