Shyam Vihari Kureel And 10 Ors. vs Union Of India Thru G.M. Northern ...
2017 Latest Caselaw 2723 ALL

Citation : 2017 Latest Caselaw 2723 ALL
Judgement Date : 27 July, 2017

Allahabad High Court

Shyam Vihari Kureel And 10 Ors. vs Union Of India Thru G.M. Northern ... on 27 July, 2017

Bench: Sudhir Agarwal, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 11324 of 2016
 

 
Petitioner :- Shyam Vihari Kureel And 10 Ors.
 
Respondent :- Union Of India Thru G.M. Northern Railways New Delhi & Ors.
 
Counsel for Petitioner :- Raj Kumar Upadhyaya (R.K.,Ved Prakash Shukla Ii
 
Counsel for Respondent :- Pankaj Srivastava,Raj Singh
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Heard.

2. Admit.

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

4. Learned counsel for respondent prays for and is allowed three weeks time to file counter affidavit.

5. Rejoinder affidavit, if any, may be filed within a week.

6. After exchange of pleadings, list for hearing in its turn.

Order Date :- 27.7.2017

Pachhere/-

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