Harish Chandra S/O Chhote Lal ... vs State Of U.P. Thru Prin. Secy. Gram ...
2012 Latest Caselaw 2954 ALL

Citation : 2012 Latest Caselaw 2954 ALL
Judgement Date : 17 July, 2012

Allahabad High Court

Harish Chandra S/O Chhote Lal ... vs State Of U.P. Thru Prin. Secy. Gram ... on 17 July, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 857 of 2010
 

 
Petitioner :- Harish Chandra S/O Chhote Lal Chauhan
 
Respondent :- State Of U.P. Thru Prin. Secy. Gram Vikas & Others
 
Petitioner Counsel :- Dr. Manoj Dubey
 
Respondent Counsel :- C.S.C.,Raghvendra Kumar Singh Ii,Ramakant Srivastava,Sudhir Kumar Singh
 

 
Hon'ble Ajai Lamba,J.

Let counter affidavit be filed within two weeks.

Rejoinder affidavit, if any, be filed within one week thereafter.

List on 13.8.2012.

Order Date :- 17.7.2012

A.Nigam

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