Prem Chandra Gupta vs State Of U.P. Through Principal ...
2012 Latest Caselaw 1280 ALL

Citation : 2012 Latest Caselaw 1280 ALL
Judgement Date : 3 May, 2012

Allahabad High Court

Prem Chandra Gupta vs State Of U.P. Through Principal ... on 3 May, 2012

Bench: Rajiv Sharma, Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE BENCH No. - 1257 of 2010
 

 
Petitioner :- Prem Chandra Gupta
 
Respondent :- State Of U.P. Through Principal Secy.Cooperative Dept.Lko.
 
Petitioner Counsel :- Suresh Chandra Mishra
 
Respondent Counsel :- C.S.C.,Abhishek Kumar Pandey
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

Learned Standing Counsel for the opposite party no.1 as well as Shri Abhishek Kumar Pandey, learned counsel for the opposite party no.2 pray for and are granted six weeks' further time to file their respective counter affidavits. Rejoinder affidavit be filed within four weeks thereafter.

List after expiry of the aforesaid period.

Order Date :- 3.5.2012

Tanveer/Suresh

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