Ajai Kumar Sharma vs State Of U.P.Thr.Secy.Public ...
2013 Latest Caselaw 7269 ALL

Citation : 2013 Latest Caselaw 7269 ALL
Judgement Date : 3 December, 2013

Allahabad High Court

Ajai Kumar Sharma vs State Of U.P.Thr.Secy.Public ... on 3 December, 2013

Bench: Devi Prasad Singh, Ashok Pal Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- MISC. BENCH No. - 9982 of 2012
 

 
Petitioner :- Ajai Kumar Sharma
 
Respondent :- State Of U.P.Thr.Secy.Public Works Deptt.Civil Sectt.& Ors.
 
Counsel for Petitioner :- Rajiv Kumar Sinha
 
Counsel for Respondent :- C.S.C.,Anuj Kumar Srivastava
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble Ashok Pal Singh,J.

As prayed by learned counsel for the respondent nos. 2 and 3, two weeks time is allowed to file counter affidavit, one week for rejoinder affidavit.

List in the second week of January, 2014.

Order Date :- 3.12.2013

Madhu

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