Citation : 2017 Latest Caselaw 4041 ALL
Judgement Date : 6 September, 2017
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 3 Case :- SERVICE BENCH No. - 1933 of 2015 Petitioner :- Devendra Nath And 19 Ors. Respondent :- Union Of India Thru General Manager Northern Railway & Ors. Counsel for Petitioner :- Praveen Kumar,Kartikey Bajpai Counsel for Respondent :- Pankaj Srivastava Hon'ble Sudhir Agarwal,J.
Hon'ble Ravindra Nath Mishra-II,J.
1. Heard.
2. Admit.
3. No notice need be issued since respondents are already represented through counsel.
4. Counter affidavit has already been filed. Learned counsel for petitioner to file rejoinder affidavit within ten days.
5. After exchange of pleadings, list for hearing in its turn.
Order Date :- 6.9.2017
Pachhere/-
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