Sanjiv Kumar Gupta vs U.O.I. Thru Secy.Ministry Of Home ...
2019 Latest Caselaw 220 ALL

Citation : 2019 Latest Caselaw 220 ALL
Judgement Date : 26 February, 2019

Allahabad High Court

Sanjiv Kumar Gupta vs U.O.I. Thru Secy.Ministry Of Home ... on 26 February, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 5500 of 2019
 
Petitioner :- Sanjiv Kumar Gupta
 
Respondent :- U.O.I. Thru Secy.Ministry Of Home New Delhi And Ors.
 
Counsel for Petitioner :- Shiv Nath Goswami,Sunit Kumar Mishra
 
Counsel for Respondent :- A.S.G.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Shiv Nath Goswami, learned counsel for the petitioner.

Notices on behalf of opposite parties have been accepted by the office of learned Assistant Solicitor General of India.

Let the counter affidavit be filed within a period of three weeks. 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 :- 26.2.2019

Suresh/

[Rajesh Singh Chauhan,J.]

Download the LatestLaws.com Mobile App