Indra Mani Misra vs State Of U.P.Thr. Secy.Secondary ...
2016 Latest Caselaw 179 ALL

Citation : 2016 Latest Caselaw 179 ALL
Judgement Date : 9 March, 2016

Allahabad High Court

Indra Mani Misra vs State Of U.P.Thr. Secy.Secondary ... on 9 March, 2016

Bench: Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 3611 of 2011
 

 
Petitioner :- Indra Mani Misra 
 
Respondent :- State Of U.P.Thr. Secy.Secondary Education U.P.& 3 Ors.
 
Counsel for Petitioner :- Sharad Pathak
 
Counsel for Respondent :- C.S.C.,Ramesh Chandra Pandey
 

 
Hon'ble Ritu Raj Awasthi,J.

Learned standing counsel prays for and is granted two weeks further time to file counter affidavit.

Rejoinder affidavit, if any, may be filed within one week thereafter.

List thereafter.

Order Date :- 9.3.2016

Santosh/-

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