Bhagwan Deen Verma vs State Of U.P. Through Prin. Secy. ...
2016 Latest Caselaw 881 ALL

Citation : 2016 Latest Caselaw 881 ALL
Judgement Date : 17 March, 2016

Allahabad High Court

Bhagwan Deen Verma vs State Of U.P. Through Prin. Secy. ... on 17 March, 2016

Bench: Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 3147 of 2014
 

 
Petitioner :- Bhagwan Deen Verma
 
Respondent :- State Of U.P. Through Prin. Secy. Social Welfare Lko. & Anot
 
Counsel for Petitioner :- Ram Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ritu Raj Awasthi,J.

Learned standing counsel informs that he has received instructions. He prays for and is granted two weeks' time to file counter affidavit.

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

List thereafter.

Order Date :- 17.3.2016

Santosh/-

Download the LatestLaws.com Mobile App