Allahabad High Court
Chairman & Chief Managing Director ... vs Union Of India Thru.Minisrty ... on 27 July, 2017
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 3 Case :- SERVICE BENCH No. - 21803 of 2016 Petitioner :- Chairman & Chief Managing Director B.S.N.L.New Delhi & Anr. Respondent :- Union Of India Thru.Minisrty Pers.Pub.Grievance & Pension&Or Counsel for Petitioner :- Rajeev Kumar Sinha Counsel for Respondent :- A.S.G,Pankaj Kumar Shukla,Praveen Kumar,Ramesh Pandey,Shreeprakash Singh Hon'ble Sudhir Agarwal,J.
Hon'ble Ravindra Nath Mishra-II,J.
1. Heard.
2. Admit.
3. Counter affidavit has been filed. As prayed, three weeks time is allowed to file rejoinder affidavit.
4. List for hearing in its turn.
5.Interim order, already granted, shall continue till the next date of listing.
Order Date :- 27.7.2017 Pachhere/-