Mohd.Ishtiyaque vs State Of U.P.Through ...
2013 Latest Caselaw 942 ALL

Citation : 2013 Latest Caselaw 942 ALL
Judgement Date : 15 April, 2013

Allahabad High Court

Mohd.Ishtiyaque vs State Of U.P.Through ... on 15 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 7366 of 2002
 

 
Petitioner :- Mohd.Ishtiyaque
 
Respondent :- State Of U.P.Through Secy.Alpsankhyak Kalyan
 
Petitioner Counsel :- Nagendra Singh
 
Respondent Counsel :- C.S.C.,Girish Chandra Sinha
 

 
Hon'ble Pankaj Mithal,J.

Sri Rakesh Kumar Singh has filed power on behalf of the petitioner after taking no objection of the previous counsel. His vakalatnama is accepted on record. He wants an adjournment to prepare the matter.

List in the next cause list.

A copy of the rejoinder affidavit may be supplied by learned counsel for the petitioner to the learned Standing counsel within three days.

Order Date :- 15.4.2013

SKS

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