Sahab Singh vs State Of U.P. Thru Secy. And Others
2014 Latest Caselaw 8174 ALL

Citation : 2014 Latest Caselaw 8174 ALL
Judgement Date : 10 November, 2014

Allahabad High Court

Sahab Singh vs State Of U.P. Thru Secy. And Others on 10 November, 2014

Bench: Vineet Saran, Vivek Kumar Birla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT - C No. - 58687 of 2012
 

 
Petitioner :- Sahab Singh
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Counsel for Petitioner :- Surendra Kumar Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vineet Saran,J.

Hon'ble Vivek Kumar Birla,J.

Counter affidavit filed today is taken on record.

Learned counsel for the petitioner prays for and is granted two weeks' time to file rejoinder affidavit.

List immediately thereafter.

Order Date :- 10.11.2014

SKS

(Vivek Kumar Birla, J) (Vineet Saran, J)

Download the LatestLaws.com Mobile App