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Dr.(Mrs.) Anjana Pankaj vs Union Of India Thru Secy.Ministry ...
2017 Latest Caselaw 2728 ALL

Citation : 2017 Latest Caselaw 2728 ALL
Judgement Date : 27 July, 2017

Allahabad High Court
Dr.(Mrs.) Anjana Pankaj vs Union Of India Thru Secy.Ministry ... 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. - 1480 of 2015
 

 
Petitioner :- Dr.(Mrs.) Anjana Pankaj
 
Respondent :- Union Of India Thru Secy.Ministry Of Health & Family & Ors.
 
Counsel for Petitioner :- Prashant Kumar
 
Counsel for Respondent :- A.S.G.
 

 
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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