Ajay Bhan Singh & Anr. vs State Of U.P. Thru Prin. Secy ...
2013 Latest Caselaw 555 ALL

Citation : 2013 Latest Caselaw 555 ALL
Judgement Date : 8 April, 2013

Allahabad High Court

Ajay Bhan Singh & Anr. vs State Of U.P. Thru Prin. Secy ... on 8 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 1579 of 2008
 

 
Petitioner :- Ajay Bhan Singh & Anr.
 
Respondent :- State Of U.P. Thru Prin. Secy Agricultural Education & 2 Ors
 
Petitioner Counsel :- D.N. Tripathi
 
Respondent Counsel :- C.S.C.,H.P.Gupta,I M Pandey,K R Pandey,Kuldeep Pati Tripathi,Manik Sinha,R.N. Chaudhary,S.K. Tiwari
 

 
Hon'ble Pankaj Mithal,J.

Learned counsel for the petitioner prays for and is allowed a week's further time and no more for filing rejoinder affidavit.

List thereafter alongwith the connected writ petitions.

Order Date :- 8.4.2013

R.U.

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