Om Prakash Saxena And Another vs State Of U.P.Through Prin. Secy. ...
2012 Latest Caselaw 1372 ALL

Citation : 2012 Latest Caselaw 1372 ALL
Judgement Date : 4 May, 2012

Allahabad High Court

Om Prakash Saxena And Another vs State Of U.P.Through Prin. Secy. ... on 4 May, 2012

Bench: Rajiv Sharma, Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE BENCH No. - 1743 of 2011
 

 
Petitioner :- Om Prakash Saxena And Another
 
Respondent :- State Of U.P.Through Prin. Secy. Technical Education & Ors.
 
Petitioner Counsel :- Vijay Dixit
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

Learned Standing Counsel prays for and is granted six weeks' further time to file counter affidavit. Rejoinder affidavit be filed within four weeks thereafter.

List after expiry of the aforesaid period.

Order Date :- 4.5.2012

Tanveer/Suresh

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