Shivam Srivastava vs General Manager/ Chairman Baroda ...
2018 Latest Caselaw 1053 ALL

Citation : 2018 Latest Caselaw 1053 ALL
Judgement Date : 29 May, 2018

Allahabad High Court

Shivam Srivastava vs General Manager/ Chairman Baroda ... on 29 May, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 16100 of 2018
 
Petitioner :- Shivam Srivastava
 
Respondent :- General Manager/ Chairman Baroda Up Gramin Bank & Ors.
 
Counsel for Petitioner :- Girish Kumar Pandey
 
Counsel for Respondent :- Anant Tewari
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Girish Kumar Pandey.

Notices for the opposite parties have been accepted by Sri Anant Tewari, learned counsel, who prays for and is granted three weeks' time to file the counter affidavit. Rejoinder affidavit, if any, may be filed within a period of ten days thereafter.

List after expiry of the aforesaid period.

Order Date :- 29.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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