C/M Sri Krishna Saran Junior High ... vs State Of Up Thr.Secy Basic ...
2015 Latest Caselaw 3026 ALL

Citation : 2015 Latest Caselaw 3026 ALL
Judgement Date : 8 October, 2015

Allahabad High Court

C/M Sri Krishna Saran Junior High ... vs State Of Up Thr.Secy Basic ... on 8 October, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 4825 of 2009
 

 
Petitioner :- C/M Sri Krishna Saran Junior High School Sarai Gopal
 
Respondent :- State Of Up Thr.Secy Basic Education [Objection Filed]
 
Counsel for Petitioner :- Vinay Misra
 
Counsel for Respondent :- C.S.C.,P.K.Singh Bisen
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

In this case, counter affidavit was filed in the year 2009 but no rejoinder affidavit has been filed.

As prayed four weeks' time is allowed for filing rejoinder affidavit on the cost of Rs. 200/- which shall be paid by the petitioner for purchase of books for the Library of Oudh Bar Association

Order Date :- 8.10.2015

MH/-

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