Raj Kumar Singh vs State Of U.P. Through Secy.
2013 Latest Caselaw 78 ALL

Citation : 2013 Latest Caselaw 78 ALL
Judgement Date : 1 April, 2013

Allahabad High Court

Raj Kumar Singh vs State Of U.P. Through Secy. on 1 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 305 of 1998
 

 
Petitioner :- Raj Kumar Singh
 
Respondent :- State Of U.P. Through Secy.
 
Petitioner Counsel :- H.G.S.Parihar,L.K. Pathak,Pankaj Bajpai,Shiva Kant Tiwari
 
Respondent Counsel :- C.S.C.,T.Abbas
 

 
Hon'ble Pankaj Mithal,J.

Counsel for the petitioner wants to file a supplementary affidavit to comply with the direction contained in the order dated 19.7.2012. He prays for and is allowed ten days time for the purpose.

List thereafter.

Order Date :- 1.4.2013

R.U.

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