Allahabad High Court
Imran Ahmed Khan vs Uptron India Limited Thr. Its Managing ... on 26 April, 2013
Author: Pankaj Mithal
Bench: Pankaj Mithal
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 23 Case :- SERVICE SINGLE No. - 998 of 2002 Petitioner :- Imran Ahmed Khan Respondent :- Uptron India Limited Thr. Its Managing Director Petitioner Counsel :- N.N.Pandey,D.N.Tripathi,S.A.Khan Respondent Counsel :- S.C.Mishra,Rajesh Shukla,Sanjay Bhasin Hon'ble Pankaj Mithal,J.
Learned counsel for the petitioner prays for and is allowed two weeks time for filing rejoinder affidavit.
List thereafter.
Order Date :- 26.4.2013 SKS