Dr. Mohd. Zafar Khan vs State Of U.P.Through Prin. Secy. ...
2012 Latest Caselaw 469 ALL

Citation : 2012 Latest Caselaw 469 ALL
Judgement Date : 18 April, 2012

Allahabad High Court

Dr. Mohd. Zafar Khan vs State Of U.P.Through Prin. Secy. ... on 18 April, 2012

Bench: Rajiv Sharma, Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE BENCH No. - 1432 of 2011
 

 
Petitioner :- Dr. Mohd. Zafar Khan
 
Respondent :- State Of U.P.Through Prin. Secy. Technical Education And Ors
 
Petitioner Counsel :- Manish Kumar
 
Respondent Counsel :- C.S.C.,Lalit Shukla
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

Learned counsel for the petitioner prays for and is granted two weeks' time to file rejoinder affidavit.

List thereafter.

Interim order, granted earlier, shall continue till the next date of listing.

Order Date :- 18.4.2012

Tanveer/Suresh

Download the LatestLaws.com Mobile App