Ajay Kumar Srivastava vs State Of U.P ...
2017 Latest Caselaw 2923 ALL

Citation : 2017 Latest Caselaw 2923 ALL
Judgement Date : 2 August, 2017

Allahabad High Court

Ajay Kumar Srivastava vs State Of U.P ... on 2 August, 2017

Bench: Sudhir Agarwal, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 29702 of 2016
 

 
Petitioner :- Ajay Kumar Srivastava
 
Respondent :- State Of U.P Thru.Prin.Secy.Irrigation Deptt.Lko. & Anr.
 
Counsel for Petitioner :- Rakesh Kumar Singh
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Heard.

2. Admit.

3. No notice need be issued since respondents are already represented through counsel.

4. Counter affidavit has already been filed. As prayed, four week time is allowed to file rejoinder affidavit.

5. List thereafter for hearing in its turn.

Order Date :- 2.8.2017

Pachhere/-

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