Susheel Kumar Verma vs State Of U.P. Thru Secy.Home ...
2015 Latest Caselaw 4556 ALL

Citation : 2015 Latest Caselaw 4556 ALL
Judgement Date : 24 November, 2015

Allahabad High Court

Susheel Kumar Verma vs State Of U.P. Thru Secy.Home ... on 24 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. SINGLE No. - 7105 of 2015
 

 
Petitioner :- Susheel Kumar Verma
 
Respondent :- State Of U.P. Thru Secy.Home Deptt.Civil Sectt.Lko. & Ors.
 
Counsel for Petitioner :- Satendra Singh Rana,Vijay Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

As prayed by the learned Standing Counsel six weeks' time is allowed for filing counter affidavit. Petitioner may file rejoinder affidavit in next two weeks.

List immediately after the expiry of the aforesaid period before the appropriate bench.

Order Date :- 24.11.2015

MH/-

Download the LatestLaws.com Mobile App