Syed Akhterul Mulk vs Union Of India Throu,Secy.For ...
2018 Latest Caselaw 2387 ALL

Citation : 2018 Latest Caselaw 2387 ALL
Judgement Date : 7 September, 2018

Allahabad High Court

Syed Akhterul Mulk vs Union Of India Throu,Secy.For ... on 7 September, 2018

Bench: Anil Kumar, Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 
Case :- SERVICE BENCH No. - 18900 of 2018
 
Petitioner :- Syed Akhterul Mulk
 
Respondent :- Union Of India Throu,Secy.For Ministry Of Hrd N.Delhi & Ors.
 
Counsel for Petitioner :- Ausaf Ahmad Khan
 
Counsel for Respondent :- A.S.G.,Pushpila Bisht,S.V. Singh
 

 
Hon'ble Anil Kumar,J.

Hon'ble Rajesh Singh Chauhan,J.

Ms. Pushpila Bisht, learned counsel appearing for the Kendriya Vidyalaya Sangathan prays for and is granted two weeks' further time to file the counter affidavit.

Thereafter, learned counsel for the petitioner shall have two weeks' time to file rejoinder affidavit.

List thereafter.

Order Date :- 7.9.2018

Suresh/

[Rajesh Singh Chauhan,J.] [Anil Kumar,J.]

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