Shadab Dilshad vs State Of U.P. Through Prin. Secy. ...
2014 Latest Caselaw 9066 ALL

Citation : 2014 Latest Caselaw 9066 ALL
Judgement Date : 24 November, 2014

Allahabad High Court

Shadab Dilshad vs State Of U.P. Through Prin. Secy. ... on 24 November, 2014

Bench: Devendra Kumar Upadhyaya




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- SERVICE SINGLE No. - 6709 of 2014
 

 
Petitioner :- Shadab Dilshad
 
Respondent :- State Of U.P. Through Prin. Secy. Law & Justice Deptt. Lko.
 
Counsel for Petitioner :- Ikhlaq Husain Farooqui
 
Counsel for Respondent :- C.S.C.,U.N.Mishra
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Notice on behalf of opposite party no. 1 has been accepted by the office of learned Chief Standing Counsel whereas Shri U.N. Mishra, Advocate accepted notice on behalf of opposite parties no. 2 and 3.

Shri U.N. Mishra, learned counsel for opposite parties no. 2 and 3 prays for and is granted six weeks' time for filing counter affidavit.

Two weeks' time thereafter shall be available to learned counsel for the petitioner to file rejoinder affidavit.

List after expiry of the aforesaid period.

Order Date :- 24.11.2014

Tanveer/-

Supreme Court Judgments

High Court Judgments

Campus Buzz

Library

Legal Education

More

Circulars & Notices

Shadab Dilshad vs State Of U.P. Through Prin. Secy. ...
2014 Latest Caselaw 9066 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Shadab Dilshad vs State Of U.P. Through Prin. Secy. ...2014 Latest Caselaw 9066 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Shadab Dilshad vs State Of U.P. Through Prin. Secy. ...
2014 Latest Caselaw 9066 ALL