Khunni Lal vs The State Of U.P. Through The ...
2015 Latest Caselaw 3390 ALL

Citation : 2015 Latest Caselaw 3390 ALL
Judgement Date : 16 October, 2015

Allahabad High Court

Khunni Lal vs The State Of U.P. Through The ... on 16 October, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 4601 of 1999
 

 
Petitioner :- Khunni Lal
 
Respondent :- The State Of U.P. Through The Divisional Dy.Education Dir.
 
Counsel for Petitioner :- Dr.G.P.Tripathi,Avinash Tiwari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

(C.M.Application No. 100711 of 2015)

Notice has been accepted by learned Chief Standing on behalf of opposite party nos. 1,2 &4. Learned Counsel for the petitioner is not required to take steps for service on opposite party No. 1, 2 & 4. He will take steps on behalf of opposite party nos. 3 & 5.

Issue notice to opposite party nos. 3 & 5 returnable at an early date.

Order Date :- 16.10.2015

Arvind

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