Ankur Agarwal vs Bank Of Baroda Thru. General ...
2019 Latest Caselaw 1697 ALL

Citation : 2019 Latest Caselaw 1697 ALL
Judgement Date : 26 March, 2019

Allahabad High Court

Ankur Agarwal vs Bank Of Baroda Thru. General ... on 26 March, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 34106 of 2018
 
Petitioner :- Ankur Agarwal
 
Respondent :- Bank Of Baroda Thru. General Manager/Disciplinary Authority
 
Counsel for Petitioner :- Sudeep Seth
 
Counsel for Respondent :- Prashant K. Srivastava,Lalit Shukla
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

Sri Lalit Shukla, learned counsel for the opposite parties prays for and is granted three weeks' further time and no more to file the counter affidavit. Rejoinder affidavit, if any, may be filed within ten days thereafter.

List immediately after expiry of the aforesaid period.

Order Date :- 26.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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