Jaivinder Singh vs Indian Telephone Industries ...
2017 Latest Caselaw 921 ALL

Citation : 2017 Latest Caselaw 921 ALL
Judgement Date : 19 May, 2017

Allahabad High Court

Jaivinder Singh vs Indian Telephone Industries ... on 19 May, 2017

Bench: Vivek Chaudhary




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.

Counsel for petitioner has filed amended writ petition today and the same is taken on record.

List this case peremptorily in next cause list.

Meanwhile, learned counsel for respondents, if so desire, to file a reply to the said amended writ petition.

Order Date :- 19.5.2017

psd

(Vivek Chaudhary,J.)

Download the LatestLaws.com Mobile App