Karuna Shanker Tiwari vs Chief Executive Officer Khadi ...
2018 Latest Caselaw 644 ALL

Citation : 2018 Latest Caselaw 644 ALL
Judgement Date : 17 May, 2018

Allahabad High Court

Karuna Shanker Tiwari vs Chief Executive Officer Khadi ... on 17 May, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
(C.M.Application No.47961 (W) of 2018
 
In Re:-
 
Case :- SERVICE SINGLE No. - 124 of 2003
 
Petitioner :- Karuna Shanker Tiwari
 
Respondent :- Chief Executive Officer Khadi Evam Gramodyog And 3 Ors.
 
Counsel for Petitioner :- V.S Tripathi
 
Counsel for Respondent :- Anil Kumar,Ashok Pandey
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the petitioner on the application for condonation of delay in filing the rejoinder affidavit. The application is supported with an affidavit.

Cause shown in the affidavit is sufficient to condone the delay in filing the rejoinder affidavit.

The application is allowed and the delay in filing rejoinder affidavit is condoned.

The rejoinder affidavit is taken on record.

List the case in the second week of July, 2018 for peremptory hearing.

Order Date :- 17.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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Karuna Shanker Tiwari vs Chief Executive Officer Khadi ...
2018 Latest Caselaw 644 ALL

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Karuna Shanker Tiwari vs Chief Executive Officer Khadi ...
2018 Latest Caselaw 644 ALL