Pradeep Bahadur Singh Sarkari vs State Of U.P.Through Secy.
2015 Latest Caselaw 4135 ALL

Citation : 2015 Latest Caselaw 4135 ALL
Judgement Date : 17 November, 2015

Allahabad High Court

Pradeep Bahadur Singh Sarkari vs State Of U.P.Through Secy. on 17 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 2007 of 1999
 

 
Petitioner :- Pradeep Bahadur Singh Sarkari
 
Respondent :- State Of U.P.Through Secy.
 
Counsel for Petitioner :- Sandeep Dixit
 
Counsel for Respondent :- Shishir Jain,C.S.C.,Dhirendra Singh,Ganga Singh,Kumar Ayush
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

A request has been made for granting two weeks' time to file reply to the Supplementary Affidavit filed by the petitioner.

Appreciating the request of the learned Counsel for the opposite parties two weeks' time is granted to file reply to the Supplementary Affidavit filed by the petitioner.

List thereafter.

Order Date :- 17.11.2015

Arvind

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