Kallu vs Commissioner Lukcnow Division ...
2015 Latest Caselaw 4557 ALL

Citation : 2015 Latest Caselaw 4557 ALL
Judgement Date : 24 November, 2015

Allahabad High Court

Kallu vs Commissioner Lukcnow Division ... on 24 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. SINGLE No. - 7111 of 2015
 

 
Petitioner :- Kallu
 
Respondent :- Commissioner Lukcnow Division Lukcnow And Another
 
Counsel for Petitioner :- R.N.S. Chauhan
 
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/-

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