Sampat Ram Meena & 3 Ors. vs 1Nion Of India Thru.G.M.North ...
2017 Latest Caselaw 2730 ALL

Citation : 2017 Latest Caselaw 2730 ALL
Judgement Date : 27 July, 2017

Allahabad High Court

Sampat Ram Meena & 3 Ors. vs 1Nion Of India Thru.G.M.North ... 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. - 21805 of 2016
 

 
Petitioner :- Sampat Ram Meena & 3 Ors.
 
Respondent :- 1nion Of India Thru.G.M.North Eastern Railways Lko.& 7 Ors.
 
Counsel for Petitioner :- Manish Jauhari,Mohammad Aslam Beg,Rajesh Kumar Sonkar
 
Counsel for Respondent :- Jyotesna Pal,A K Chatuervedi,Pankaj Srivastava,Praveen Kumar
 

 
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 petitioner prays for and is allowed one week's time to file rejoinder affidavit to the counter affidavit filed on behalf of respondents no. 5 to 8.

5. Remaining respondents may file counter affidavit, if any, within three weeks, two weeks thereafter for rejoinder affidavit.

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

Order Date :- 27.7.2017

Pachhere/-

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Sampat Ram Meena & 3 Ors. vs 1Nion Of India Thru.G.M.North ...
2017 Latest Caselaw 2730 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Sampat Ram Meena & 3 Ors. vs 1Nion Of India Thru.G.M.North ...2017 Latest Caselaw 2730 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Sampat Ram Meena & 3 Ors. vs 1Nion Of India Thru.G.M.North ...
2017 Latest Caselaw 2730 ALL