Vijay Sagar Pathak vs State Of U.P. Thru Its Prin.Secy. ...
2012 Latest Caselaw 1634 ALL

Citation : 2012 Latest Caselaw 1634 ALL
Judgement Date : 11 May, 2012

Allahabad High Court

Vijay Sagar Pathak vs State Of U.P. Thru Its Prin.Secy. ... on 11 May, 2012

Bench: Rajiv Sharma, Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE BENCH No. - 489 of 2012
 

 
Petitioner :- Vijay Sagar Pathak
 
Respondent :- State Of U.P. Thru Its Prin.Secy. Animal Husbandry & Others
 
Petitioner Counsel :- S.A. Khan,Anil Kr Mishra,Umesh Chandra
 
Respondent Counsel :- C.S.C.,D.R. Mishra,Jitendra Bahadur Singh,K K Singh,Nisar Ahmad,Vikas Vikram Singh
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

Supplementary affidavit as well as short counter affidavit filed in the Court, are taken on record, to which, reply may be filed within three days.

Learned Standing Counsel states that record is available with him, but he wants time to go through the averments made in the supplementary affidavit, which has been filed today by the petitioner.

List this case on 22.05.2012.

On that date, learned Standing Counsel shall produce the record, which is available with him today.

Order Date :- 11.5.2012

Tanveer/Suresh/

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Vijay Sagar Pathak vs State Of U.P. Thru Its Prin.Secy. ...
2012 Latest Caselaw 1634 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Vijay Sagar Pathak vs State Of U.P. Thru Its Prin.Secy. ...2012 Latest Caselaw 1634 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Vijay Sagar Pathak vs State Of U.P. Thru Its Prin.Secy. ...
2012 Latest Caselaw 1634 ALL