Birlasoft (India) Ltd. vs State Of U.P. Thru Secy. And Others
2017 Latest Caselaw 2154 ALL

Citation : 2017 Latest Caselaw 2154 ALL
Judgement Date : 10 July, 2017

Allahabad High Court

Birlasoft (India) Ltd. vs State Of U.P. Thru Secy. And Others on 10 July, 2017

Bench: Bharati Sapru, Mahboob Ali




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 3192 of 2013
 

 
Petitioner :- Birlasoft (India) Ltd.
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Counsel for Petitioner :- Kunal Ravi Singh
 
Counsel for Respondent :- C.S.C.,B.K.Singh Raghuvanshi,K.N. Mishra
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Mahboob Ali,J.

Learned counsel for the petitioner prays for and is allowed three weeks' time to file rejoinder affidavit.

List thereafter.

Order Date :- 10.7.2017

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