Puneet Mishra vs State Of U.P.Through Its Prin. ...
2012 Latest Caselaw 278 ALL

Citation : 2012 Latest Caselaw 278 ALL
Judgement Date : 13 April, 2012

Allahabad High Court

Puneet Mishra vs State Of U.P.Through Its Prin. ... on 13 April, 2012

Bench: Rajiv Sharma, Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE BENCH No. - 1597 of 2011
 

 
Petitioner :- Puneet Mishra
 
Respondent :- State Of U.P.Through Its Prin. Secy. Deptt. Of Energy Govt.
 
Petitioner Counsel :- R.C.Tewari
 
Respondent Counsel :- C.S.C.,Anil Saran
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

Learned counsel for the opposite parties prays for and is granted four weeks' further time to file counter affidavit. Rejoinder affidavit be filed within two weeks thereafter.

List thereafter.

Order Date :- 13.4.2012

Suresh/Tanveer

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