R.K.Yadava vs State Of U.P.Through ...
2012 Latest Caselaw 1600 ALL

Citation : 2012 Latest Caselaw 1600 ALL
Judgement Date : 10 May, 2012

Allahabad High Court

R.K.Yadava vs State Of U.P.Through ... on 10 May, 2012

Bench: Rajiv Sharma, Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE BENCH No. - 1260 of 2000
 

 
Petitioner :- R.K.Yadava
 
Respondent :- State Of U.P.Through Prin.Secy.Labour Bapu Bhawan
 
Petitioner Counsel :- I.C.Dutt
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

Learned Standing Counsel prays for and is granted further four weeks' time to file counter affidavit to the amended portion of the writ petition. Rejoinder affidavit may be filed within four weeks thereafter.

List immediately thereafter.

Order Date :- 10.5.2012

Tanveer/Suresh/

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