Mohammad Islam Khan & Another vs State Of U.P. Through Secy. Deptt. ...
2014 Latest Caselaw 650 ALL

Citation : 2014 Latest Caselaw 650 ALL
Judgement Date : 7 April, 2014

Allahabad High Court

Mohammad Islam Khan & Another vs State Of U.P. Through Secy. Deptt. ... on 7 April, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 2118 of 2014
 

 
Petitioner :- Mohammad Islam Khan & Another
 
Respondent :- State Of U.P. Through Secy. Deptt. Of Transport Lko. & Ors.
 
Counsel for Petitioner :- Ghaus Beg
 
Counsel for Respondent :- C.S.C.,Chandra Shekhar Pandey
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Sri Chandra Shekhar Pandey, learned counsel appearing for opposite party nos. 2 and 3 prays for and is granted three weeks' time for filing counter affidavit. Learned counsel for petitioner may file rejoinder affidavit, if any, within a period of two weeks', thereafter.

List thereafter.

Order Date :- 7.4.2014

Vijay

Download the LatestLaws.com Mobile App