Sarju Prasad Pandey vs The Union Of India Through The ...
2017 Latest Caselaw 1135 ALL

Citation : 2017 Latest Caselaw 1135 ALL
Judgement Date : 24 May, 2017

Allahabad High Court

Sarju Prasad Pandey vs The Union Of India Through The ... on 24 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 6699 of 2002
 

 
Petitioner :- Sarju Prasad Pandey
 
Respondent :- The Union Of India Through The Secy.Minsistry Of Humen
 
Counsel for Petitioner :- Pt.S.Chandra,Rajendra Prasad Shukla,S P Shukla
 
Counsel for Respondent :- C.S.C.,A.S.G.,B.B.Saxena,Dipak Seth,I.H. Farooqui
 

 
Hon'ble Vivek Chaudhary,J.

Learned counsel for petitioner prays for and is granted ten days' time to file rejoinder affidavit.

List peremptorily in second week of July, 2017.

Order Date :- 24.5.2017

psd

(Vivek Chaudhary,J.)

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