JAI PRAKASH Vs. DIRECTOR KARAMCHARI RAJYA BIMA YOJNA SHARMA CHIKITSA SEWAIN, UTTAR PRADESH, LUCKNOW AND OTHERS
LAWS(ALL)-1995-5-159
HIGH COURT OF ALLAHABAD
Decided on
May 04,1995
JAI PRAKASH
Appellant
VERSUS
Director Karamchari Rajya Bima Yojna Sharma Chikitsa Sewain, Uttar Pradesh, Lucknow And Others
Respondents
JUDGEMENT
S.P. Srivastava, J. -
(1.) Learned standing counsel representing the respondents prays for and is granted one month's time for filing a counter-affidavit.
(2.) The petitioner may file a rejoinder affidavit within two weeks of the receipt of the copy of the counter-affidavit.
(3.) List the writ petition for admission in the month of August, 1995.;
(2.) The petitioner may file a rejoinder affidavit within two weeks of the receipt of the copy of the counter-affidavit.
(3.) List the writ petition for admission in the month of August, 1995.;
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