Raj Kamal Kanojia vs Union Of India Through Secy. ...
2017 Latest Caselaw 4043 ALL

Citation : 2017 Latest Caselaw 4043 ALL
Judgement Date : 6 September, 2017

Allahabad High Court

Raj Kamal Kanojia vs Union Of India Through Secy. ... on 6 September, 2017

Bench: Sudhir Agarwal, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 242 of 2015
 

 
Petitioner :- Raj Kamal Kanojia
 
Respondent :- Union Of India Through Secy. Scientific Industrial Research
 
Counsel for Petitioner :- Anurag Shukla
 
Counsel for Respondent :- A.S.G.,Krishna Kumar Pandey
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Sri K.K. Pandey, learned counsel for respondent no.1 is present.

2. Notice has been accepted today by Sri Dharamendra Kumar Dixit, Advocate on behalf of opposite party no. 2 and 3.

3. Learned counsel for petitioner may supply copy of writ petition to learned counsel who has put in appearance on behalf of respondent no. 2 & 3 and may file counter affidavit within two weeks. Petitioner may file rejoinder affidavit within a week thereafter.

4. After exchange of pleadings, list for hearing on its turn.

Order Date :- 6.9.2017

Pachhere/-