Dayashanker vs U.P. Sahkari Gram Vikas Bank Thru. ...
2018 Latest Caselaw 1201 ALL

Citation : 2018 Latest Caselaw 1201 ALL
Judgement Date : 31 May, 2018

Allahabad High Court

Dayashanker vs U.P. Sahkari Gram Vikas Bank Thru. ... on 31 May, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 16724 of 2018
 
Petitioner :- Dayashanker
 
Respondent :- U.P. Sahkari Gram Vikas Bank Thru. Managing Director & Ors.
 
Counsel for Petitioner :- Piyush Asthana,Budh Prakash,Kush Asthana
 
Counsel for Respondent :- Vinod Kumar Singh
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Piyush Asthana, learned counsel for the petitioner.

Sri Gaurav Mehrotra, learned counsel has filed his Vakatanama on behalf of opposite party Nos.1, 2 & 3, the same is taken on record.

Let the counter affidavit be filed by the opposite parties within a period of three weeks. Rejoinder affidavit, if any, may be filed within one week thereafter.

List this case on 10.07.2018 as fresh.

When the case is next listed, name of Sri Gaurav Mehrotra, Advocate be shown in the cause list as counsel for the opposite parties.

Order Date :- 31.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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Dayashanker vs U.P. Sahkari Gram Vikas Bank Thru. ...
2018 Latest Caselaw 1201 ALL

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Dayashanker vs U.P. Sahkari Gram Vikas Bank Thru. ...
2018 Latest Caselaw 1201 ALL