Ashok Kumar Singh vs State Of U.P. Through Prin. Secy. ...
2012 Latest Caselaw 393 ALL

Citation : 2012 Latest Caselaw 393 ALL
Judgement Date : 17 April, 2012

Allahabad High Court

Ashok Kumar Singh vs State Of U.P. Through Prin. Secy. ... on 17 April, 2012

Bench: Rajiv Sharma, Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE BENCH No. - 246 of 2012
 

 
Petitioner :- Ashok Kumar Singh
 
Respondent :- State Of U.P. Through Prin. Secy. Deptt. Of Environment Lko.
 
Petitioner Counsel :- Rajeev Singh
 
Respondent Counsel :- C.S.C.,Ashok Kumar Verma,Sudhir Pande
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

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 :- 17.4.2012

Suresh/Tanveer

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