Ganga Bux Singh vs State Of U.P. Thorugh Its Secy. ...
2012 Latest Caselaw 858 ALL

Citation : 2012 Latest Caselaw 858 ALL
Judgement Date : 25 April, 2012

Allahabad High Court

Ganga Bux Singh vs State Of U.P. Thorugh Its Secy. ... on 25 April, 2012

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 4487 of 2011
 

 
Petitioner :- Ganga Bux Singh
 
Respondent :- State Of U.P. Thorugh Its Secy. Basic Edu.Dept.Lucknow
 
Petitioner Counsel :- Raj Kumar Mishra
 
Respondent Counsel :- C.S.C.,G.S.Maurya
 

 
Hon'ble Devendra Kumar Arora,J.

Four weeks' further time is granted to Shri G.S. Maurya, learned counsel for the opposite parties for filing counter affidavit. Rejoinder affidavit, if any, be filed within a week thereafter.

List thereafter.

As Shri G.S. Maurya, learned counsel for the opposite parties is not present, learned counsel for the petitioner is directed to inform in writing to Shri Maurya about the order passed by this Court.

Order Date :- 25.4.2012

Suresh

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