Satya Narain Pandey vs State Of U.P.Through Secy ...
2015 Latest Caselaw 4258 ALL

Citation : 2015 Latest Caselaw 4258 ALL
Judgement Date : 18 November, 2015

Allahabad High Court

Satya Narain Pandey vs State Of U.P.Through Secy ... on 18 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 7183 of 2004
 

 
Petitioner :- Satya Narain Pandey
 
Respondent :- State Of U.P.Through Secy Education And 3ors
 
Counsel for Petitioner :- S.K.Mehrotra
 
Counsel for Respondent :- C.S.C.,Ninnie Shrivastava,Pt. S. Chandra,R.P. Maurya
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Learned Standing Counsel as well as learned Counsel for the opposite party no.4 prays for and is granted four weeks' time to file Counter Affidavit.

Rejoinder Affidavit, if any, may be filed within two weeks' thereafter.

List after expiry of said period.

Order Date :- 18.11.2015

Arvind

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