Mohammad Irfan Beg vs State Of U.P.Through Its Prin. ...
2015 Latest Caselaw 4720 ALL

Citation : 2015 Latest Caselaw 4720 ALL
Judgement Date : 27 November, 2015

Allahabad High Court

Mohammad Irfan Beg vs State Of U.P.Through Its Prin. ... on 27 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 6128 of 2010
 

 
Petitioner :- Mohammad Irfan Beg
 
Respondent :- State Of U.P.Through Its Prin. Secy. Basic Education Civil
 
Counsel for Petitioner :- Aditya Narayan
 
Counsel for Respondent :- C.S.C.,Mukund Madhava Asthana,R.K.Kushwaha
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

It has been informed that Counter Affidavit has already been filed on behalf of opposite parties and the time has already been granted for Rejoinder Affidavit on 26.11.2015.

In view of the above, no further orders are required.

Order Date :- 27.11.2015

Arvind

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