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Raghvendra Pratap Singh vs State Of U.P.Through Its Secy. ...
2012 Latest Caselaw 3896 ALL

Citation : 2012 Latest Caselaw 3896 ALL
Judgement Date : 31 August, 2012

Allahabad High Court
Raghvendra Pratap Singh vs State Of U.P.Through Its Secy. ... on 31 August, 2012
Bench: Ritu Raj Awasthi



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 2505 of 2010
 

 
Petitioner :- Raghvendra Pratap Singh
 
Respondent :- State Of U.P.Through Its Secy. Deptt. Of Irrigation Lko.And
 
Petitioner Counsel :- R.K.Dubey
 
Respondent Counsel :- C.S.C,Akhil Kumar,Alok Mathur
 

 
Hon'ble Ritu Raj Awasthi,J.

Learned counsel for petitioner informs that no counter affidavit has been filed till date.

Learned Standing Counsel prays for and is granted three weeks' further time to file counter affidavit.

In case counter affidavit is filed, petitioner may file rejoinder affidavit, if any, within one week thereafter.

List thereafter.

Order Date :- 31.8.2012

Santosh/-

 

 

 
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