Jaivinder Singh vs Indian Telephone Industries ...
2018 Latest Caselaw 322 ALL

Citation : 2018 Latest Caselaw 322 ALL
Judgement Date : 2 May, 2018

Allahabad High Court

Jaivinder Singh vs Indian Telephone Industries ... on 2 May, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 1278 of 2001
 
Petitioner :- Jaivinder Singh
 
Respondent :- Indian Telephone Industries Ltd.Mankapur Through G.M.
 
Counsel for Petitioner :- Kapil Dev,Ashwani Kumar
 
Counsel for Respondent :- V.R.Singh
 

 
Hon'ble Rajesh Singh Chauhan,J.

Sri Vivek Raj Singh, learned counsel for the opposite parties has filed counter affidavit on behalf of the opposite parties, the same is taken on record.

Learned counsel for the petitioner prays for and is granted ten days' time to file the rejoinder affidavit.

List this case in the week commencing 14.05.2018.

Order Date :- 2.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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