Allahabad High Court
Daya Shankar Pandey vs State Of U.P.Through Secy. Mahila ... on 10 May, 2017
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 19 Case :- SERVICE SINGLE No. - 7355 of 2003 Petitioner :- Daya Shankar Pandey Respondent :- State Of U.P.Through Secy. Mahila Evam Bal Vikas Counsel for Petitioner :- S.K.Verma,A.N. Singh,N.K. Singh Counsel for Respondent :- C.S.C. Hon'ble Vivek Chaudhary,J.
Learned counsel for petitioners has filed amended writ petition today. The same is taken on record.
Learned Standing Counsel is granted 10 days time to file reply to the amended writ petition.
List immediately after 10 days.
Order Date :- 10.5.2017 psd (Vivek Chaudhary,J.)