Nagendra Kumar vs State Of U.P. Through Prin. Secy. ...
2014 Latest Caselaw 723 ALL

Citation : 2014 Latest Caselaw 723 ALL
Judgement Date : 9 April, 2014

Allahabad High Court

Nagendra Kumar vs State Of U.P. Through Prin. Secy. ... on 9 April, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 1037 of 2014
 

 
Petitioner :- Nagendra Kumar
 
Respondent :- State Of U.P. Through Prin. Secy. Basic Edu. Lko. & Ors.
 
Counsel for Petitioner :- Surendra Pratap Singh,Rajendra Pratap Singh
 
Counsel for Respondent :- C.S.C.,Ajay Kumar
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Sri Ajay Kumar, learned counsel for opposite parties, prays for and is granted three weeks' time and no more for filing counter affidavit.

List thereafter.

Order Date :- 9.4.2014

Vijay

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