Upendra Lal vs State Of U.P. Thru Secy. ...
2013 Latest Caselaw 798 ALL

Citation : 2013 Latest Caselaw 798 ALL
Judgement Date : 11 April, 2013

Allahabad High Court

Upendra Lal vs State Of U.P. Thru Secy. ... on 11 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 3342 of 2007
 

 
Petitioner :- Upendra Lal
 
Respondent :- State Of U.P. Thru Secy. Cooperative & 3 Ors.
 
Petitioner Counsel :- Rakesh K. Chaudhary,Ran Mrityunjai Singh,Shashi Dhar Srivastava,Sudeep Seth
 
Respondent Counsel :- C.S.C.,A.K.Chaturvedi,A.Srivastava,Sanjay Kumar
 

 
Hon'ble Pankaj Mithal,J.

Learned counsel for the petitioner states that supplementary counter affidavit is ready and he will be serving a copy of the supplementary counter affidavit upon learned counsel for the petitioner during the course of the day. He may to do positively today.

Learned counsel for the petitioner may file rejoinder affidavit within two weeks.

List thereafter.

Order Date :- 11.4.2013

R.U.

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