Kumkum vs State Of U.P.Through Its Prin. ...
2016 Latest Caselaw 297 ALL

Citation : 2016 Latest Caselaw 297 ALL
Judgement Date : 10 March, 2016

Allahabad High Court

Kumkum vs State Of U.P.Through Its Prin. ... on 10 March, 2016

Bench: Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 1522 of 2012
 

 
Petitioner :- Kumkum
 
Respondent :- State Of U.P.Through Its Prin. Secy. Bal Vikas Lko.& Ors.
 
Counsel for Petitioner :- Ravindra Kumar Yadav,Pawan Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ritu Raj Awasthi,J.

Learned Additional Chief Standing Counsel informs that counter affidavit is under preparation. On his request, ten days further time is granted to file counter affidavit.

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

List thereafter.

Order Date :- 10.3.2016

Santosh/-

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