Shahid Akhtar & Another vs State Of U.P. Through Prin. Secy. ...
2015 Latest Caselaw 4491 ALL

Citation : 2015 Latest Caselaw 4491 ALL
Judgement Date : 23 November, 2015

Allahabad High Court

Shahid Akhtar & Another vs State Of U.P. Through Prin. Secy. ... on 23 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 6678 of 2015
 

 
Petitioner :- Shahid Akhtar & Another
 
Respondent :- State Of U.P. Through Prin. Secy. Deptt. Of Irigation Lko. &
 
Counsel for Petitioner :- Pradeep Kumar Srivastava,Renu Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

On the request of learned Counsel for the petitioner, list this petition along with the record of writ petition no. 105 (SS) 2013: Suresh Chandra Srivastava Vs. State of U.P. and others).

Learned Standing Counsel prays for and is granted four weeks' time for filing Counter Affidavit.

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

List thereafter.

Order Date :- 23.11.2015

Arvind

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