Devi Prasad Misra vs State Of U.P.Through Prin Secy ...
2013 Latest Caselaw 961 ALL

Citation : 2013 Latest Caselaw 961 ALL
Judgement Date : 16 April, 2013

Allahabad High Court

Devi Prasad Misra vs State Of U.P.Through Prin Secy ... on 16 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 1925 of 2003
 

 
Petitioner :- Devi Prasad Misra
 
Respondent :- State Of U.P.Through Prin Secy Nagar Vikas And 3 Ors
 
Petitioner Counsel :- O.P.Srivastava,Kuldeep Pati Tripathi
 
Respondent Counsel :- C.S.C.,Aditya Tiwari,D.K.Trpipathi,Sanjay Tripathi
 

 
Hon'ble Pankaj Mithal,J.

Learned counsel for the petitioner prays for and is allowed two weeks and no more for filing rejoinder affidavit to the counter affidavit filed by the impleaded parties.

List thereafter along with writ petitions no. 3901 (S/S) 2012 and 2028 (S/S) of 2008.

Order Date :- 16.4.2013

SKS

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