Mohan Prasad Sharma vs State Of U.P. Thru Prin. Secy. ...
2012 Latest Caselaw 1021 ALL

Citation : 2012 Latest Caselaw 1021 ALL
Judgement Date : 27 April, 2012

Allahabad High Court

Mohan Prasad Sharma vs State Of U.P. Thru Prin. Secy. ... on 27 April, 2012

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 2002 of 2012
 

 
Petitioner :- Mohan Prasad Sharma
 
Respondent :- State Of U.P. Thru Prin. Secy. Nagar Vikas Govt.Of Up & Ors.
 
Petitioner Counsel :- Ganga Singh
 
Respondent Counsel :- C.S.C.,I.P. Singh
 

 
Hon'ble Devendra Kumar Arora,J.

Notice on behalf of opposite party no.1 has been accepted by the learned Chief Standing Counsel, while Shri A.P. Shukla, learned counsel has put in appearance on behalf of opposite parties no. 2 to 7.

Shri Shukla prays for and is granted eight weeks' time for filing counter affidavit. Rejoinder affidavit, if any, be filed within four weeks thereafter.

List after expiry of the aforesaid period.

Order Date :- 27.4.2012

Suresh

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