Km. Sonvati vs Indian Oil Corporation Ltd. Thru. ...
2018 Latest Caselaw 32 ALL

Citation : 2018 Latest Caselaw 32 ALL
Judgement Date : 17 April, 2018

Allahabad High Court

Km. Sonvati vs Indian Oil Corporation Ltd. Thru. ... on 17 April, 2018

Bench: Devendra Kumar Arora, Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 
Case :- MISC. BENCH No. - 8721 of 2014
 
Petitioner :- Km. Sonvati
 
Respondent :- Indian Oil Corporation Ltd. Thru. General Manager & 5 Ors.
 
Counsel for Petitioner :- Manish Singh Chauhan
 
Counsel for Respondent :- C.S.C.,Rathnesh Chandra,S.S.Rajawat
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Rajesh Singh Chauhan,J.

Sri Ratnesh Chandra, learned counsel for the Indian Oil Corporation as well as Sri S.S. Rajawat, learned counsel for the opposite party No.6 pray for and are granted two weeks' further time for filing their respective counter affidavits. Rejoinder affidavit, if any, may be filed within a week thereafter.

List after expiry of the aforesaid period.

Order Date :- 17.4.2018

Suresh/

Rajesh Singh Chauhan,J.][Dr. Devendra Kumar Arora,J.]

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