Sunil Kumar Mishra And Ors. vs State Of U.P.Throu The ...
2016 Latest Caselaw 737 ALL

Citation : 2016 Latest Caselaw 737 ALL
Judgement Date : 16 March, 2016

Allahabad High Court

Sunil Kumar Mishra And Ors. vs State Of U.P.Throu The ... on 16 March, 2016

Bench: Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 1893 of 2014
 

 
Petitioner :- Sunil Kumar Mishra And Ors.
 
Respondent :- State Of U.P.Throu The Secy.Deptt.Of Co-Operative Lko.& Ors.
 
Counsel for Petitioner :- Sunil Sharma
 
Counsel for Respondent :- C.S.C.,Avdhesh Shukla,Neeraj Chaurasiya,Sudeep Seth
 

 
Hon'ble Ritu Raj Awasthi,J.

Learned counsel for opposite party no. 3 prays for and is granted three weeks' time to file counter affidavit.

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

List thereafter.

In the meanwhile, learned standing counsel may also file counter affidavit.

Order Date :- 16.3.2016

Santosh/-

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