Dinesh Kumar vs State Of Uttar Pradesh Through ...
2017 Latest Caselaw 3683 ALL

Citation : 2017 Latest Caselaw 3683 ALL
Judgement Date : 25 August, 2017

Allahabad High Court

Dinesh Kumar vs State Of Uttar Pradesh Through ... on 25 August, 2017

Bench: Sudhir Agarwal, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 15654 of 2017
 

 
Petitioner :- Dinesh Kumar
 
Respondent :- State Of Uttar Pradesh Through Principal Secretary, Rural En
 
Counsel for Petitioner :- Km. Vishwa Mohini,Devashish Bhatt,Rajesh Kumar
 
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 respondent is already represented through counsel.

4. Learned Standing counsel prays for and is allowed three weeks time to file counter affidavit. Rejoinder affidavit may be filed within one week thereafter.

5. After exchange of pleadings, list for hearing on its turn.

Order Date :- 25.8.2017

Pachhere/-

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