Suresh Chandra Verma vs State Of U.P. Through Secy. ...
2016 Latest Caselaw 251 ALL

Citation : 2016 Latest Caselaw 251 ALL
Judgement Date : 10 March, 2016

Allahabad High Court

Suresh Chandra Verma vs State Of U.P. Through Secy. ... on 10 March, 2016

Bench: Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 1805 of 2013
 

 
Petitioner :- Suresh Chandra Verma
 
Respondent :- State Of U.P. Through Secy. Revenue Lko. & Ors.
 
Counsel for Petitioner :- Ramesh Kumar Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ritu Raj Awasthi,J.

Learned counsel for petitioner informs that no counter affidavit has been filed till date.

Learned Standing Counsel prays for and is granted three weeks' further time to file counter affidavit.

In case counter affidavit is filed, petitioner may file rejoinder affidavit, if any, within one week thereafter.

List thereafter.

Order Date :- 10.3.2016

Santosh/-

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