Varun Kumar vs Union Of India Through Its ...
2019 Latest Caselaw 5377 ALL

Citation : 2019 Latest Caselaw 5377 ALL
Judgement Date : 4 June, 2019

Allahabad High Court

Varun Kumar vs Union Of India Through Its ... on 4 June, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - A No. - 9508 of 2019
 

 
Petitioner :- Varun Kumar
 
Respondent :- Union Of India Through Its Secretary Min. Of Consumer Affairs, New Delhi And 3 Others
 
Counsel for Petitioner :- Abhishek Kumar Saroj,Vinod Kumar Upadhyay
 
Counsel for Respondent :- A.S.G.I.,Santosh Kumar Mishra
 

 
Hon'ble Prakash Padia,J.

Heard Sri Vinod Kumar Upadhyay, learned counsel for the petitioner. Sri Sabhajeet Singh, Advocate, has put in appearance on behalf of respondent no.1 and Sri S. K. Mishra, Advocate, on behalf of respondents no.2 to 4.

Counter affidavit be filed by all the respondents within six weeks. Rejoinder affidavit may be filed within two weeks' thereafter.

List immediately thereafter for admission/final disposal.

Order Date :- 4.6.2019

Pramod Tripathi

Download the LatestLaws.com Mobile App