Mahendra Singh Rawat vs State Of U.P. Through Prin. Secy. ...
2016 Latest Caselaw 492 ALL

Citation : 2016 Latest Caselaw 492 ALL
Judgement Date : 14 March, 2016

Allahabad High Court

Mahendra Singh Rawat vs State Of U.P. Through Prin. Secy. ... on 14 March, 2016

Bench: Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 7569 of 2012
 

 
Petitioner :- Mahendra Singh Rawat
 
Respondent :- State Of U.P. Through Prin. Secy. Rural Development Deptt. L
 
Counsel for Petitioner :- Manish Mishra,Namit Sharma
 
Counsel for Respondent :- C.S.C.
 

 
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 :- 14.3.2016

Santosh/-

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