Citation : 2017 Latest Caselaw 4228 ALL
Judgement Date : 11 September, 2017
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- WRIT - C No. - 52188 of 2013 Petitioner :- Rajendra Kumar Srivastava Respondent :- Industrial Tribunal I Alld. And Anr. Counsel for Petitioner :- A.P. Tiwari Counsel for Respondent :- C.S.C.,Anil Kumar Srivastava,Gaurav Srivastava Hon'ble Mahesh Chandra Tripathi,J.
Sri Gaurav Srivastava, learned counsel for respondent raised objection that the present writ petition can not be maintained at this stage in view of the order passed by this Court on 30.3.2009 in Writ Petition No.60525 of 2012.
As the matter is taken in the first call learned counsel for the petitioner is not present.
List this matter in the next cause list in the top ten of the cases, peremptorily.
Order Date :- 11.9.2017
G.S
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!