Chhail Bihari Tiwari & Ors. vs U.O.I. Thru Secy. Ministry Of ...
2019 Latest Caselaw 715 ALL

Citation : 2019 Latest Caselaw 715 ALL
Judgement Date : 7 March, 2019

Allahabad High Court

Chhail Bihari Tiwari & Ors. vs U.O.I. Thru Secy. Ministry Of ... on 7 March, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 1423 of 2019
 
Petitioner :- Chhail Bihari Tiwari & Ors.
 
Respondent :- U.O.I. Thru Secy. Ministry Of H.R.D., New Delhi & Ors.
 
Counsel for Petitioner :- Amar Nath Dubey
 
Counsel for Respondent :- A.S.G.,Nilaya Gupta
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

Sri Raajan Mishra, Advocate has filed Vakalatnama on behalf of opposite party Nos.2 & 3, the same is taken on record.

Learned counsels for the opposite parties pray for and are granted two weeks time 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.

When the case is next listed, name of Sri Raajan Mishra, Advocate be printed in the cause list as counsel for the opposite parties.

Order Date :- 7.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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Chhail Bihari Tiwari & Ors. vs U.O.I. Thru Secy. Ministry Of ...
2019 Latest Caselaw 715 ALL

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Chhail Bihari Tiwari & Ors. vs U.O.I. Thru Secy. Ministry Of ...2019 Latest Caselaw 715 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Chhail Bihari Tiwari & Ors. vs U.O.I. Thru Secy. Ministry Of ...
2019 Latest Caselaw 715 ALL