Rohit Singh And Anr. vs U.P. Jal Nigam Thru. Managing ...
2018 Latest Caselaw 1202 ALL

Citation : 2018 Latest Caselaw 1202 ALL
Judgement Date : 31 May, 2018

Allahabad High Court

Rohit Singh And Anr. vs U.P. Jal Nigam Thru. Managing ... on 31 May, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 16716 of 2018
 
Petitioner :- Rohit Singh And Anr.
 
Respondent :- U.P. Jal Nigam Thru. Managing Director & Ors.
 
Counsel for Petitioner :- Farooqahmad
 
Counsel for Respondent :- Rishabh Kapoor
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Farooq Ahmad, learned counsel for the petitioners.

Notices on behalf of opposite party Nos.1 to 5 have been accepted by Sri Rishabh Kapoor, learned counsel.

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

List after expiry of the aforesaid period.

Order Date :- 31.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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