Zeenat Jamal Siddiqui vs State Ofu.P.Throu, Prin. Secy. To ...
2012 Latest Caselaw 1104 ALL

Citation : 2012 Latest Caselaw 1104 ALL
Judgement Date : 30 April, 2012

Allahabad High Court

Zeenat Jamal Siddiqui vs State Ofu.P.Throu, Prin. Secy. To ... 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. - 401 of 2012
 

 
Petitioner :- Zeenat Jamal Siddiqui
 
Respondent :- State Ofu.P.Throu, Prin. Secy. To The Govt. Deptt.Lko.& Ors.
 
Petitioner Counsel :- Rohit Tripathi
 
Respondent Counsel :- C.S.C.,Manish Kumar
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

Learned Standing Counsel prays for and is granted four weeks' time for filing counter affidavit. Rejoinder affidavit be filed within two weeks thereafer.

List this case in the month of July, 2012.

Order Date :- 30.4.2012

Tanveer/Suresh

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