Dhanush Dhari Singh vs State Of U.P. Thru Its Prin. Secy. ...
2012 Latest Caselaw 1384 ALL

Citation : 2012 Latest Caselaw 1384 ALL
Judgement Date : 4 May, 2012

Allahabad High Court

Dhanush Dhari Singh vs State Of U.P. Thru Its 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. - 461 of 2012
 

 
Petitioner :- Dhanush Dhari Singh
 
Respondent :- State Of U.P. Thru Its Prin. Secy. Nagar Vikas & Others
 
Petitioner Counsel :- S.P.Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

Learned counsel for the opposite parties states that counter affidavit is under preparation. He prays for and is granted ten days' time to file counter affidavit after serving its duplicate to the learned counsel for the petitioner, who will file rejoinder affidavit within three days thereafter.

List thereafter.

Order Date :- 4.5.2012

Tanveer/Suresh

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