Doodh Nath Pandey vs State Of U.P. Through Prin. Secy. ...
2015 Latest Caselaw 4558 ALL

Citation : 2015 Latest Caselaw 4558 ALL
Judgement Date : 24 November, 2015

Allahabad High Court

Doodh Nath Pandey vs State Of U.P. Through Prin. Secy. ... on 24 November, 2015

Bench: Shri Narayan Shukla, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 1074 of 2015
 

 
Petitioner :- Doodh Nath Pandey
 
Respondent :- State Of U.P. Through Prin. Secy. Revenue Deptt. Lko. & Ors.
 
Counsel for Petitioner :- Deep Narayan Tripathi,I.P.Singh,Vivek Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Shri Narayan Shukla,J.

Hon'ble Mahendra Dayal,J.

A week's further time as prayed by the learned standing counsel is allowed to file reply to the supplementary affidavit.

List on 7th December, 2015.

Order Date :- 24.11.2015

Muk

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