Bhartiya Khadya Nigam Mazdoor ... vs Food Corporation Of India Thru Its ...
2017 Latest Caselaw 2584 ALL

Citation : 2017 Latest Caselaw 2584 ALL
Judgement Date : 20 July, 2017

Allahabad High Court

Bhartiya Khadya Nigam Mazdoor ... vs Food Corporation Of India Thru Its ... on 20 July, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 2027 of 1994
 

 
Petitioner :- Bhartiya Khadya Nigam Mazdoor Sangh Thru Secy S K Jaiswal
 
Respondent :- Food Corporation Of India Thru Its Chairman And Others
 
Counsel for Petitioner :- Ketki Srivastava,Hemlata
 
Counsel for Respondent :- C S C,Mohammad Raza Khan
 

 
Hon'ble Vivek Chaudhary,J.

On request of learned counsel for petitioner, the case adjourned for today.

List peremptorily in next cause list. No further adjournment shall be given.

Order Date :- 20.7.2017

psd

(Vivek Chaudhary,J.)

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