Allahabad High Court
Ram Singh Jauhari vs Union Of India Through Secy. Deptt. Of ... on 24 March, 2014
Bench: Rajiv Sharma, Mahendra Dayal
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 24 Case :- MISC. BENCH No. - 11275 of 2010 Petitioner :- Ram Singh Jauhari Respondent :- Union Of India Through Secy. Deptt. Of Tele Communication Counsel for Petitioner :- Sumit K.Srivastava,Ashok Kumar Shukla Counsel for Respondent :- C.S.C.,A.K.Chaturvedi,A.S.G.,Durgesh Kumar Singh,K.K.Pandey,Neerav Chitravanshi,Sanjeev Singh,Sanjiv Srivastava,Shashi Prakash Singh Hon'ble Rajiv Sharma,J.
Hon'ble Mahendra Dayal,J.
Heard Shri K.C. Kaushik, Additional Solicitor General of India duly assisted by Shri Neerav Chitravanshi.
On the basis of report, IInd supplementary counter affidavit filed on behalf of opposite party no. 1, in Court is taken on record.
Fortnight time is allowed to file objection to the II supplementary counter affidavit.
List immediately after the expiry of the aforesaid period.
Order Date :- 24.3.2014 Anurag/-