Pradeep Kumar Gautam vs State Of U.P. And 2 Others
2015 Latest Caselaw 1173 ALL

Citation : 2015 Latest Caselaw 1173 ALL
Judgement Date : 10 July, 2015

Allahabad High Court

Pradeep Kumar Gautam vs State Of U.P. And 2 Others on 10 July, 2015

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 37100 of 2015
 

 
Petitioner :- Pradeep Kumar Gautam
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- M.M. Sahai,R. Sahai
 
Counsel for Respondent :- C.S.C.,Manish Goyal
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

Sri Manish Goyal, learned counsel appears for the respondent no.2 and 3.

He prays for and is granted three weeks' time to file counter affidavit. Rejoinder affidavit, if any, may be filed within a period thereafter.

List in the week commencing 17.8.2015.

In the meantime, petitioner may join on the said post which has been offered to him. The joining on the said post will not cause any prejudice to the petitioner's interest.

Order Date :- 10.7.2015

AHN

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