Ramdhani vs State Of U.P. Thru. ...
2015 Latest Caselaw 4572 ALL

Citation : 2015 Latest Caselaw 4572 ALL
Judgement Date : 24 November, 2015

Allahabad High Court

Ramdhani vs State Of U.P. Thru. ... on 24 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 6706 of 2015
 

 
Petitioner :- Ramdhani
 
Respondent :- State Of U.P. Thru. Prin.Secy.,Public Works Deptt. & 3 Ors.
 
Counsel for Petitioner :- Ashutosh Nigam,R.K. Banugha
 
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. Recovery, if any, is made from the petitioner that will be subject to the decision of the writ petition.

Order Date :- 24.11.2015

MH/-

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