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U.P.State Agro Sewa Nivrit Karmik ... vs State Of U.P.Through Prin. Secy. ...
2012 Latest Caselaw 1609 ALL

Citation : 2012 Latest Caselaw 1609 ALL
Judgement Date : 10 May, 2012

Allahabad High Court
U.P.State Agro Sewa Nivrit Karmik ... vs State Of U.P.Through Prin. Secy. ... 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. - 2098 of 2011
 

 
Petitioner :- U.P.State Agro Sewa Nivrit Karmik Kalyan Samiti Lko.Thru
 
Respondent :- State Of U.P.Through Prin. Secy. Deptt.Of Agriculture & Ors.
 
Petitioner Counsel :- Sameer Kalia
 
Respondent Counsel :- C.S.C.,Manoj Singh
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

Counter affidavit filed on behalf of opposite parties in the Court, is taken on record.

Learned counsel for the petitioner prays for and is granted six weeks' time to file rejoinder affidavit.

List in July, 2012.

Order Date :- 10.5.2012

Suresh/-

 

 

 
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