Allahabad High Court
Om Prakash Verma vs The Chairman L.I.C. Of India & Others on 27 January, 2010
Author: Kashi Nath Pandey
Bench: Kashi Nath Pandey
Court No. - 29 Case :- WRIT - A No. - 1488 of 2010 Petitioner :- Om Prakash Verma Respondent :- The Chairman L.I.C. Of India & Others Petitioner Counsel :- S.R. Verma Respondent Counsel :- Vinod Ojha Hon'ble Satya Poot Mehrotra,J.
Hon'ble Kashi Nath Pandey,J.
Issue notice pending admission. Notice on behalf of the respondents has been accepted by Shri Prakash Padia.
Shri Prakash Padia prays for and is granted six weeks' time for filing counter affidavit. Rejoinder affidavit may be filed by the next date fixed in the matter.
List after the expiry of the said period. The name of Shri Prakash Padia will be shown in the cause list as the learned counsel for the respondents when the case is listed next. Order Date :- 27.1.2010 safi