Chandra Bhan Singh vs State Of U.P. Thru. Secy. Home ...
2015 Latest Caselaw 4669 ALL

Citation : 2015 Latest Caselaw 4669 ALL
Judgement Date : 26 November, 2015

Allahabad High Court

Chandra Bhan Singh vs State Of U.P. Thru. Secy. Home ... on 26 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 6741 of 2015
 

 
Petitioner :- Chandra Bhan Singh
 
Respondent :- State Of U.P. Thru. Secy. Home Deptt. Civil Sectt. & Ors.
 
Counsel for Petitioner :- Ram Ji Trivedi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Learned counsel for the opposite parties prays for and is granted eight weeks' to file counter affidavit. Rejoinder affidavit, if any, may be filed within four weeks' thereafter.

List thereafter.

Order Date :- 26.11.2015

Arvind

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