Ram Autar Yadav vs State Of U.P.Through The Secy. ...
2015 Latest Caselaw 3564 ALL

Citation : 2015 Latest Caselaw 3564 ALL
Judgement Date : 28 October, 2015

Allahabad High Court

Ram Autar Yadav vs State Of U.P.Through The Secy. ... on 28 October, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 614 of 2003
 

 
Petitioner :- Ram Autar Yadav
 
Respondent :- State Of U.P.Through The Secy. (Coop.)Civil Sectt. Td.
 
Counsel for Petitioner :- Ratnesh Lal,Ramesh Kumar,Vinod Kumar Pandey
 
Counsel for Respondent :- C.S.C.,K.K. Singh,Padam Kant Mishra
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

It has been informed that no reply to the amended portion of the writ petition has been filed by opposite parties.

In the interest of justice, four weeks' further time is granted for filing reply to the amended portion of the writ petition.

As learned Counsel for the opposite parties are not present, learned Counsel for the petitioner will inform in writing about the order of this Court.

Order Date :- 28.10.2015

Arvind

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