Mohd.Ayub And Ors. vs State Of U.P.Thru Prin.Secy.Home ...
2015 Latest Caselaw 4577 ALL

Citation : 2015 Latest Caselaw 4577 ALL
Judgement Date : 24 November, 2015

Allahabad High Court

Mohd.Ayub And Ors. vs State Of U.P.Thru Prin.Secy.Home ... on 24 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 6726 of 2015
 

 
Petitioner :- Mohd.Ayub And Ors.
 
Respondent :- State Of U.P.Thru Prin.Secy.Home Civil Sectt.Lko.And Ors.
 
Counsel for Petitioner :- Rakesh Kumar Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Notices on behalf of opposite parties have been accepted by learned Chief Standing Counsel.

Learned Counsel for the opposite parties prays for and is granted eight weeks' time for filing Counter Affidavit.

Rejoinder Affidavit, if any, may be filed within four weeks' thereafter.

List thereafter.

Order Date :- 24.11.2015

Arvind

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