Raj Kishore Awasthi S/O Late ... vs State Of U.P. Through Prin. Secy. ...
2011 Latest Caselaw 5423 ALL

Citation : 2011 Latest Caselaw 5423 ALL
Judgement Date : 21 October, 2011

Allahabad High Court

Raj Kishore Awasthi S/O Late ... vs State Of U.P. Through Prin. Secy. ... on 21 October, 2011

Bench: Shabihul Hasnain




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- SERVICE SINGLE No. - 7862 of 2011
 

 
Petitioner :- Raj Kishore Awasthi S/O Late B.D.Awasthi
 
Respondent :- State Of U.P. Through Prin. Secy. Home Lko. & Ors.
 
Petitioner Counsel :- Himanshu Raghave,M.K.Awasthi
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Shabihul Hasnain,J.

Heard Sri Rajesh Singh Chauhan, learned counsel for the petitioner and the learned Standing Counsel, who prays for and is granted three weeks' time to file counter affidavit. Rejoinder if any, may be filed within a period of one week thereafter.

List thereafter.

Order Date :- 21.10.2011

RS.

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