Alok Agarwal vs Union Of India Thru. ...
2017 Latest Caselaw 1348 ALL

Citation : 2017 Latest Caselaw 1348 ALL
Judgement Date : 29 May, 2017

Allahabad High Court

Alok Agarwal vs Union Of India Thru. ... on 29 May, 2017

Bench: Devendra Kumar Arora, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- MISC. BENCH No. - 6333 of 2004
 

 
Petitioner :- Alok Agarwal
 
Respondent :- Union Of India Thru. Secy.Ministry Of Defence South Block
 
Counsel for Petitioner :- Virendra Misra
 
Counsel for Respondent :- Dipak Seth,S B Pandey
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Heard Sri Virendra Misra, learned counsel for the petitioner and Sri S.B.Pandey, Assistant Solicitor General.

2. Learned counsel for the petitioner after arguing the sentence submitted that he may be granted some reasonable time for filing rejoinder affidavit. Hence, ten days further time is granted for filing rejoinder affidavit.

3. List thereafter.

Order Date :- 29.5.2017

Pachhere/-

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