Lalit Mohan Gupta vs The Chief ...
2017 Latest Caselaw 7154 ALL

Citation : 2017 Latest Caselaw 7154 ALL
Judgement Date : 20 November, 2017

Allahabad High Court

Lalit Mohan Gupta vs The Chief ... on 20 November, 2017

Bench: Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 31
 

 
Case :- WRIT - A No. - 43778 of 2017
 

 
Petitioner :- Lalit Mohan Gupta
 
Respondent :- The Chief Engineer(Hydel),U.P.P.C.L.,Lucknow And 4 Ors.
 
Counsel for Petitioner :- Mithilesh Kumar Tiwari
 
Counsel for Respondent :- Pranjal Mehrotra
 

 
Hon'ble Manoj Kumar Gupta,J.

Counsel for the petitioner states that no counter affidavit has been filed so far.

Counsel for the respondents is also not present.

List after three weeks. In the meantime, counter affidavit, if any, be filed by the respondents.

Counsel for the petitioner undertakes to inform counsel for the respondents about the order passed today, in writing.

(Manoj Kumar Gupta, J.)

Order Date :- 20.11.2017

skv

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