Mohini Shukla vs State Of U.P.Through Prin. Secy. ...
2012 Latest Caselaw 1187 ALL

Citation : 2012 Latest Caselaw 1187 ALL
Judgement Date : 1 May, 2012

Allahabad High Court

Mohini Shukla vs State Of U.P.Through Prin. Secy. ... 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. - 646 of 2011
 

 
Petitioner :- Mohini Shukla
 
Respondent :- State Of U.P.Through Prin. Secy. Cooperative Deptt. Govt.
 
Petitioner Counsel :- A.M.Tripathi,Umesh Chandra
 
Respondent Counsel :- C.S.C.,Vikash Singh
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

Learned counsel for the petitioner prays for and is granted six weeks' time to file rejoinder affidavit.

List this case in the month of July, 2012.

Order Date :- 1.5.2012

Suresh/Tanveer

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