Jhangroo Prasad Maurya vs State Of U.P.Through Secy.Home
2015 Latest Caselaw 4170 ALL

Citation : 2015 Latest Caselaw 4170 ALL
Judgement Date : 17 November, 2015

Allahabad High Court

Jhangroo Prasad Maurya vs State Of U.P.Through Secy.Home on 17 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 2780 of 2000
 

 
Petitioner :- Jhangroo Prasad Maurya
 
Respondent :- State Of U.P.Through Secy.Home
 
Counsel for Petitioner :- O.P.Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

It has been informed by learned Standing Counsel that the Rejoinder Affidavit has been filed by the petitioner without serving the copy of the same in the office of Chief Standing Counsel.

Learned Counsel for the petitioner is directed to serve the copy of the Rejoinder Affidavit during the course of the day to the learned Standing Counsel.

Order Date :- 17.11.2015

Arvind

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