Mukesh Kumar Pathak vs State Of U.P.Through ...
2013 Latest Caselaw 377 ALL

Citation : 2013 Latest Caselaw 377 ALL
Judgement Date : 4 April, 2013

Allahabad High Court

Mukesh Kumar Pathak vs State Of U.P.Through ... on 4 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 3935 of 2002
 

 
Petitioner :- Mukesh Kumar Pathak
 
Respondent :- State Of U.P.Through Prin.Secy.Transport And 2 Ors.
 
Petitioner Counsel :- S.P.Gupta,Dr.R.S.Pandey
 
Respondent Counsel :- C.S.C.,D.K.Srivastava,Prabhu Ranjan Tripathi,Smt. Tanuja Somvanshi
 

 
Hon'ble Pankaj Mithal,J.

Shri P.R. Tripathi appearing for the respondent no.3 has filed a supplementary affidavit bringing on record the letters dated 7.12.12 and 11.12.12 communicating the decision taken by the Corporation to the State Government.

Learned counsel for the petitioner wants to seek instructions in response to the above supplementary affidavit. He may to do so and file supplementary rejoinder affidavit within two weeks.

List thereafter.

Order Date :- 4.4.2013

R.U.

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