Bhartiya Khadya Nigam Mazdoor ... vs Union Of India Through Secy.
2017 Latest Caselaw 2270 ALL

Citation : 2017 Latest Caselaw 2270 ALL
Judgement Date : 12 July, 2017

Allahabad High Court

Bhartiya Khadya Nigam Mazdoor ... vs Union Of India Through Secy. on 12 July, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 3147 of 1998
 

 
Petitioner :- Bhartiya Khadya Nigam Mazdoor Sangh Lucknow
 
Respondent :- Union Of India Through Secy.
 
Counsel for Petitioner :- B.Godiyal,Gaurav Saxena,Lalla Chauhan,Neeraj Kumar Saxena,Rishi Saxena
 
Counsel for Respondent :- A.N.Verma,Anuj Kudesia
 

 
Hon'ble Vivek Chaudhary,J.

Mr. Shikar Anand is present today. He claims that he has instructions for Food Corporation of India, respondent. On his request the case is adjourned for today.

List on its turn.

Meanwhile, counsel for petitioner shall serve a copy of writ petition on Mr. Shikar Anand.

Order Date :- 12.7.2017

psd

(Vivek Chaudhary,J.)

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