State Of U.P. Thru Prin. Secy. ... vs Shri Putti Lal S/O Late Khushahal ...
2012 Latest Caselaw 508 ALL

Citation : 2012 Latest Caselaw 508 ALL
Judgement Date : 19 April, 2012

Allahabad High Court

State Of U.P. Thru Prin. Secy. ... vs Shri Putti Lal S/O Late Khushahal ... on 19 April, 2012

Bench: Rajiv Sharma, Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE BENCH No. - 71 of 2010
 

 
Petitioner :- State Of U.P. Thru Prin. Secy. Secretariat Administration
 
Respondent :- Shri Putti Lal S/O Late Khushahal Prasad & Anr.
 
Petitioner Counsel :- Standing Counsel
 
Respondent Counsel :- C.S.C.,Ashok Kumar Balediha
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

Learned Standing Counsel for the petitioners prays for and is granted further six weeks' time to file rejoinder affidavit.

List thereafter.

Order Date :- 19.4.2012

Tanveer/Suresh

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