Ashok Kumar Singh vs State Of U.P. Thru Prin. Secy. Food ...
2014 Latest Caselaw 211 ALL

Citation : 2014 Latest Caselaw 211 ALL
Judgement Date : 26 March, 2014

Allahabad High Court

Ashok Kumar Singh vs State Of U.P. Thru Prin. Secy. Food ... on 26 March, 2014

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- MISC. SINGLE No. - 1798 of 2014
 

 
Petitioner :- Ashok Kumar Singh
 
Respondent :- State Of U.P. Thru Prin. Secy. Food Deptt. Civil Sectt. &Ors
 
Counsel for Petitioner :- Indu Prakash Singh,Subhash Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Notice on behalf of opposite parties has been accepted by the learned Chief Standing Counsel, who prays for and is granted four weeks' time for filing counter affidavit. Two weeks time, thereafter, is allowed to the petitioner for filing rejoinder affidavit.

List thereafter.

Order Date :- 26.3.2014

Vijay

Download the LatestLaws.com Mobile App