Girdhari Lal vs U.P. Co-Operative Sugar ...
2018 Latest Caselaw 374 ALL

Citation : 2018 Latest Caselaw 374 ALL
Judgement Date : 4 May, 2018

Allahabad High Court

Girdhari Lal vs U.P. Co-Operative Sugar ... on 4 May, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 12789 of 2018
 
Petitioner :- Girdhari Lal
 
Respondent :- U.P. Co-Operative Sugar Factories Lt. Thur. M.D. & Ors.
 
Counsel for Petitioner :- Satendra Kumar Singh
 
Counsel for Respondent :- K.K. Singh,S. Chauhan
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri S.K. Singh, learned counsel for the petitioner.

Notice for opposite party Nos.1 has been accepted by Sri K.K. Singh, learned counsel, whereas notice for opposite party No.2 has been accepted by Sri Sudhanshu Chauhan, learned counsel.

Issue notices to opposite party Nos.3 to 8 returnable at an early date, for which, necessary steps be taken within a week.

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 immediately after expiry of the aforesaid period.

Order Date :- 4.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]