Sanjai Kumar vs The State Of U.P. Thr Sec. Tech. ...
2012 Latest Caselaw 473 ALL

Citation : 2012 Latest Caselaw 473 ALL
Judgement Date : 18 April, 2012

Allahabad High Court

Sanjai Kumar vs The State Of U.P. Thr Sec. Tech. ... 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. - 633 of 2004
 

 
Petitioner :- Sanjai Kumar
 
Respondent :- The State Of U.P. Thr Sec. Tech. Edu. And 4 Others
 
Petitioner Counsel :- S.K.Verma
 
Respondent Counsel :- C.S.C.,S.B.Pandey
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

Shri Shishir Chandra, learned counsel has filed his Vakalatnama on behalf of opposite party no.3. The same is taken on record.

Shri Chandra prays for and is granted two weeks' time to file counter affidavit.

List thereafter.

When the case is next listed, name of Shri Shishir Chandra be shown in the cause list as counsel for the opposite parties.

Order Date :- 18.4.2012

Tanveer/Suresh

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