Mahesh Bahadur Singh vs State Of U.P. Through Principal ...
2012 Latest Caselaw 1177 ALL

Citation : 2012 Latest Caselaw 1177 ALL
Judgement Date : 1 May, 2012

Allahabad High Court

Mahesh Bahadur Singh vs State Of U.P. Through Principal ... on 1 May, 2012

Bench: Rajiv Sharma, Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE BENCH No. - 533 of 2010
 

 
Petitioner :- Mahesh Bahadur Singh
 
Respondent :- State Of U.P. Through Principal Secy.Deptt.Of Agriculture Lk
 
Petitioner Counsel :- P.S.Pandey
 
Respondent Counsel :- C.S.C.,D.K.Upadhyay,R.B.S.Rathore
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

Learned counsel for the opposite parties prays for and is granted one week's time to file counter affidavit. Thereafter, rejoinder affidavit be filed within three days.

List immediately thereafter.

Order Date :- 1.5.2012

Suresh/Tanveer

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