Chairman & Chief Managing ... vs Union Of India Thru.Minisrty ...
2017 Latest Caselaw 2729 ALL

Citation : 2017 Latest Caselaw 2729 ALL
Judgement Date : 27 July, 2017

Allahabad High Court

Chairman & Chief Managing ... vs Union Of India Thru.Minisrty ... 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. - 21803 of 2016
 

 
Petitioner :- Chairman & Chief Managing Director B.S.N.L.New Delhi & Anr.
 
Respondent :- Union Of India Thru.Minisrty Pers.Pub.Grievance & Pension&Or
 
Counsel for Petitioner :- Rajeev Kumar Sinha
 
Counsel for Respondent :- A.S.G,Pankaj Kumar Shukla,Praveen Kumar,Ramesh Pandey,Shreeprakash Singh
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Heard.

2. Admit.

3. Counter affidavit has been filed. As prayed, three weeks time is allowed to file rejoinder affidavit.

4. List for hearing in its turn.

5.Interim order, already granted, shall continue till the next date of listing.

Order Date :- 27.7.2017

Pachhere/-

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