Rajendra Prasad Singh vs State Of U.P.Through Secy. ...
2012 Latest Caselaw 839 ALL

Citation : 2012 Latest Caselaw 839 ALL
Judgement Date : 25 April, 2012

Allahabad High Court

Rajendra Prasad Singh vs State Of U.P.Through Secy. ... on 25 April, 2012

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 3716 of 2011
 

 
Petitioner :- Rajendra Prasad Singh
 
Respondent :- State Of U.P.Through Secy. Secondary Education U.P.Civil
 
Petitioner Counsel :- Himanshu Raghave,Amrit Kr. Tiwari
 
Respondent Counsel :- C.S.C.,Avdhesh Shukla,J.P.Maurya,Jagdish Prasad Maurya,Manish Mathur,Raghvendra P.Singh
 

 
Hon'ble Devendra Kumar Arora,J.

Shri Nirankar Singh, learned counsel has filed counter affidavit on behalf of opposite party no.4 in the Court, is taken on record.

Shri Manish Mathur, learned counsel for the petitioner prays for and is granted three days' time to file rejoinder affidavit.

List thereafter.

Office is directed to print the name of Shri Nirankar Singh in the counsel list as counsel for the opposite parties, when the case is next listed.

Order Date :- 25.4.2012

Suresh

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Rajendra Prasad Singh vs State Of U.P.Through Secy. ...
2012 Latest Caselaw 839 ALL

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Rajendra Prasad Singh vs State Of U.P.Through Secy. ...2012 Latest Caselaw 839 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Rajendra Prasad Singh vs State Of U.P.Through Secy. ...
2012 Latest Caselaw 839 ALL