Dr. Ravi Manohar vs M/S Scooters India Ltd. Thru. ...
2017 Latest Caselaw 7947 ALL

Citation : 2017 Latest Caselaw 7947 ALL
Judgement Date : 13 December, 2017

Allahabad High Court

Dr. Ravi Manohar vs M/S Scooters India Ltd. Thru. ... on 13 December, 2017

Bench: Devendra Kumar Arora, Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 
C.M. Application No. 127788 of 2017
 
In re:
 
Case :- SERVICE BENCH No. - 15878 of 2017
 

 
Petitioner :- Dr. Ravi Manohar
 
Respondent :- M/S Scooters India Ltd. Thru. Chairman-Cum-Managing Director
 
Counsel for Petitioner :- Amit Bose
 
Counsel for Respondent :- Rakesh Chandra Tewari
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Rajnish Kumar,J.

This is an application for extension of time filed by opposite parties for concluding the inquiry proceedings.

Objections, if any, may be filed by learned counsel for petitioner within three days.

List this case on 20.12.2017.

Learned counsel for opposite parties shall inform in writing about the date fixed and the order passed by this Court to the learned counsel for petitioner.

Order Date :- 13.12.2017

psd

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