Allahabad High Court
Ganpat Narain Sac Han S/O Late Shiva Ram ... vs Union Of India Thru Secy. Mines & Anr. on 19 January, 2010
Author: Rajiv Sharma
Bench: Rajiv Sharma
Court No. - 24 Case :- SERVICE BENCH No. - 611 of 2009 Petitioner :- Ganpat Narain Sac Han S/O Late Shiva Ram Singh Sachan Respondent :- Union Of India Thru Secy. Mines & Anr. Petitioner Counsel :- In Person Respondent Counsel :- A.S.G.,R.P.Shukla Hon'ble Rajiv Sharma,J.
Hon'ble Dr. Satish Chandra,J.
Sri R.P. Shukla, learned counsel for the Union of India, submits that the petitioner, who appears in person, has filed a supplementary affidavit on 4.1.2010 and as such, he may be accorded fifteen days time to seek instructions on the averments made in the supplementary affidavit.
Time is allowed, as prayed.
Since the petitioner appears in person, list the matter on 9.2.2010, on which date, the case will not be adjourned and the parties will come prepared for final hearing of the case.
Order Date :- 19.1.2010 Ajit/-