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Society Of Voice Of Human Rights & ... vs Union Of India Thru. Secr. ...
2017 Latest Caselaw 5790 ALL

Citation : 2017 Latest Caselaw 5790 ALL
Judgement Date : 25 October, 2017

Allahabad High Court
Society Of Voice Of Human Rights & ... vs Union Of India Thru. Secr. ... on 25 October, 2017
Bench: Bharati Sapru, Siddharth



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 20257 of 2010
 

 
Petitioner :- Society Of Voice Of Human Rights & Justice (Regd.) & Anr.
 
Respondent :- Union Of India Thru. Secr. Ministry Of Environment & Ors.
 
Counsel for Petitioner :- Raj Kumar Kaushik,In Person,S.K. Shukla
 
Counsel for Respondent :- A.S.G.I.,A.B.Singhal,Abhinav Tripathi,Amit Singh,Arun Kumar Gupta,Ashish Mishra,C.S.C. (2010/17623),Hari Nath Tripathi,Ranjit Saxena,S.K. Rai,Sanjay Singh,Satish Kumar Rai,Shailesh Shukla,Shambhu Chopra
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Siddharth,J.

Dr. Hari Nath Tripathi, learned counsel for the respondents undertakes to serve the copy of the counter affidavit on the petitioner who is appearing in person during the course of the day.

The petitioner who is appearing in person prays for and is allowed six weeks' time to file rejoinder affidavit.

List this matter on 07.12.2017.

Order Date :- 25.10.2017

pks

 

 

 
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