Dr.Shailendra Singh vs Union Of India Thru.Secy.Health & ...
2019 Latest Caselaw 138 ALL

Citation : 2019 Latest Caselaw 138 ALL
Judgement Date : 25 February, 2019

Allahabad High Court

Dr.Shailendra Singh vs Union Of India Thru.Secy.Health & ... on 25 February, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 25918 of 2018
 
Petitioner :- Dr.Shailendra Singh
 
Respondent :- Union Of India Thru.Secy.Health & Family Welfare & Ors.
 
Counsel for Petitioner :- Amrendra Nath Tripathi
 
Counsel for Respondent :- A.S.G.,Gyanendra Kumar Srivastav,Nandita Bharti,Saurabh Lavania
 

 
Hon'ble Rajesh Singh Chauhan,J.

Despite couple of opportunities being provided to the opposite parties to file their respective counter affidavits, no counter affidavits have yet been filed.

The opposite parties are granted three weeks' further time and no more to file their respective counter affidavits. Rejoinder affidavit, if any, may be filed within a week thereafter.

List this petition in the week commencing 01.04.2019 as fresh.

Order Date :- 25.2.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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