Raj Vikram Singh vs Vice Chairman, Lucknow ...
2014 Latest Caselaw 290 ALL

Citation : 2014 Latest Caselaw 290 ALL
Judgement Date : 27 March, 2014

Allahabad High Court

Raj Vikram Singh vs Vice Chairman, Lucknow ... on 27 March, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 302 of 2014
 

 
Petitioner :- Raj Vikram Singh
 
Respondent :- Vice Chairman, Lucknow Development Authority, Lucknow & Ors.
 
Counsel for Petitioner :- R.V. Singh (In Person)
 
Counsel for Respondent :- Gaurav Mehrotra
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

(C.M. Application No. 31042 of 2014)

Short counter affidavit filed on behalf of respondents in Court, is taken on record.

Rejoinder affidavit may be filed within two weeks.

The plea for dismissal of the writ petition will be considered at the time of final hearing.

Order Date :- 27.3.2014

Anurag/-

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