Harindra Singh vs Union Of India And Another
2019 Latest Caselaw 3511 ALL

Citation : 2019 Latest Caselaw 3511 ALL
Judgement Date : 25 April, 2019

Allahabad High Court

Harindra Singh vs Union Of India And Another on 25 April, 2019

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1237 of 2000
 

 
Appellant :- Harindra Singh
 
Respondent :- Union Of India And Another
 
Counsel for Appellant :- , ,K.K.Dubey
 
Counsel for Respondent :- Manoj Kumar,Addt. Solicitor General,Ashok Mehta,Devendra Gupta,S.N.Srivastava,Shiv Kumar Pal
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Sri Devendra Gupta shall explain as to why only orders of this Court of the mediation process giving chance to concerned Army Officer to reconcile his deliberate attempt in not placing the reasons assigned by the Arbitrator before the Court below are tagged alone and no other orders are filed with the written submission. Hence, clarification be made on or before 1st May, 2019 in writing.

List on 2.5.2019.

Order Date :- 25.4.2019

Mukesh

Download the LatestLaws.com Mobile App