Utsav Chaturvedi vs The State Of U.P Thru Principal ...
2012 Latest Caselaw 1085 ALL

Citation : 2012 Latest Caselaw 1085 ALL
Judgement Date : 30 April, 2012

Allahabad High Court

Utsav Chaturvedi vs The State Of U.P Thru Principal ... on 30 April, 2012

Bench: Rajiv Sharma, Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE BENCH No. - 450 of 2012
 

 
Petitioner :- Utsav Chaturvedi
 
Respondent :- The State Of U.P Thru Principal Secy Ministry Of Law & Ors.
 
Petitioner Counsel :- Dr. L.P Misra,Deepanshu Dass
 
Respondent Counsel :- C.S.C,Manish Kumar
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

Shri Manish Kumar, learned counsel for the opposite parties prays for and is granted four weeks' time to file counter affidavit. Rejoinder affidavit be filed within two weeks thereafter.

List thereafter.

Order Date :- 30.4.2012

Tanveer/Suresh

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