Anil Kumar Pandey And 23 Ors. ... vs State Of U.P. Thru ...
2016 Latest Caselaw 259 ALL

Citation : 2016 Latest Caselaw 259 ALL
Judgement Date : 10 March, 2016

Allahabad High Court

Anil Kumar Pandey And 23 Ors. ... vs State Of U.P. Thru ... on 10 March, 2016

Bench: Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 2014 of 2013
 

 
Petitioner :- Anil Kumar Pandey And 23 Ors. [Objection Filed]
 
Respondent :- State Of U.P. Thru Prin.Secy.Basic Edu.Civil Sectt. & Others
 
Counsel for Petitioner :- Pankaj Pathak
 
Counsel for Respondent :- C.S.C.,Vindhyawashini Kumar
 

 
Hon'ble Ritu Raj Awasthi,J.

Learned counsel for petitioners informs that counter affidavit has not been filed on behalf of opposite parties no. 3 and 4.

Let counter affidavit be filed by the opposite parties no. 3 and 4 within three weeks. Rejoinder affidavit, if any, may be filed within one week thereafter.

List thereafter.

Order Date :- 10.3.2016

Santosh/-

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