Bhel Employees Provident Fund ... vs State Of U.P.Through Prin. Secy. ...
2017 Latest Caselaw 1494 ALL

Citation : 2017 Latest Caselaw 1494 ALL
Judgement Date : 31 May, 2017

Allahabad High Court

Bhel Employees Provident Fund ... vs State Of U.P.Through Prin. Secy. ... on 31 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. - 10643 of 2010
 

 
Petitioner :- Bhel Employees Provident Fund Trust Bhel Ranipur Hardwar
 
Respondent :- State Of U.P.Through Prin. Secy. Finance Deptt. Govt. Of
 
Counsel for Petitioner :- Shishir Jain
 
Counsel for Respondent :- C.S.C.,O.P.Srivastava
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. On the request of learned counsel for opposite party, two weeks and no more time is granted for filing supplementary counter affidavit.

2. List in the second week of July, 2017.

Order Date :- 31.5.2017

Pachhere/-

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