Manoj Kumar Singh vs State Of U.P. Thru. Prin. Secy. ...
2012 Latest Caselaw 1595 ALL

Citation : 2012 Latest Caselaw 1595 ALL
Judgement Date : 10 May, 2012

Allahabad High Court

Manoj Kumar Singh vs State Of U.P. Thru. Prin. Secy. ... on 10 May, 2012

Bench: Devi Prasad Singh, Saeed-Uz-Zaman Siddiqi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- MISC. BENCH No. - 501 of 2012
 

 
Petitioner :- Manoj Kumar Singh
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Home Lko & Others
 
Petitioner Counsel :- Rajesh Singh Chauhan
 
Respondent Counsel :- C S C,Balram Yadav,Krishna Mohan
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble Saeed-Uz-Zaman Siddiqi,J.

Four weeks' time is allowed to file counter affidavit, two weeks then for the rejoinder. List thereafter. Interim order shall continue till the next date of listing.

Order Date :- 10.5.2012

kkb/

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