Jaivinder Singh vs Indian Telephone Industries ...
2017 Latest Caselaw 487 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 1278 of 2001
 

 
Petitioner :- Jaivinder Singh
 
Respondent :- Indian Telephone Industries Ltd.Mankapur Through G.M.
 
Counsel for Petitioner :- Kapil Dev,Ashwani Kumar
 
Counsel for Respondent :- V.R.Singh
 

 
Hon'ble Vivek Chaudhary,J.

Cause shown is sufficient. Restoration application is allowed.

The writ petition is restored to its original number.

Order Date :- 11.5.2017

psd

(Vivek Chaudhary,J.)

.

Case :- SERVICE SINGLE No. - 1278 of 2001

Petitioner :- Jaivinder Singh

Respondent :- Indian Telephone Industries Ltd.Mankapur Through G.M.

Counsel for Petitioner :- Kapil Dev,Ashwani Kumar

Counsel for Respondent :- V.R.Singh

Hon'ble Vivek Chaudhary,J.

Amendment application is allowed.

The learned counsel for petitioner is permitted to incorporate necessary amendment within a period of one week. He shall also file the amended writ petition during the said period of one week.

List again in the next cause list.

Order Date :- 11.5.2017

psd

(Vivek Chaudhary,J.)