Drupad Kumar Singh vs State Of U.P. Thru. Secy. Basic ...
2012 Latest Caselaw 1025 ALL

Citation : 2012 Latest Caselaw 1025 ALL
Judgement Date : 27 April, 2012

Allahabad High Court

Drupad Kumar Singh vs State Of U.P. Thru. Secy. Basic ... on 27 April, 2012

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 2022 of 2012
 

 
Petitioner :- Drupad Kumar Singh
 
Respondent :- State Of U.P. Thru. Secy. Basic Education & Ors.
 
Petitioner Counsel :- Anil Kushwaha
 
Respondent Counsel :- C.S.C.,Prashant Arora
 

 
Hon'ble Devendra Kumar Arora,J.

Notices on behalf of opposite parties no. 1 and 2 have been accepted by the learned Chief Standing Counsel, while Shri Prashant Arora, learned counsel has put in appearance on behalf of opposite parties no. 3 and 4.

Shri Prashant Arora, learned counsel prays for and is granted one week's time to seek instructions in the matter.

List thereafter.

Order Date :- 27.4.2012

Suresh

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