Pradeep Kumar vs State Of U.P. Thru. Prin. Secy. ...
2017 Latest Caselaw 7835 ALL

Citation : 2017 Latest Caselaw 7835 ALL
Judgement Date : 8 December, 2017

Allahabad High Court

Pradeep Kumar vs State Of U.P. Thru. Prin. Secy. ... on 8 December, 2017

Bench: Devendra Kumar Arora, Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- SERVICE BENCH No. - 1109 of 2017
 

 
Petitioner :- Pradeep Kumar
 
Respondent :- State Of U.P. Thru. Prin. Secy. Sugar & Cane & Another
 
Counsel for Petitioner :- Satya Prakash Srivastava
 
Counsel for Respondent :- C.S.C,K S Pawar,Sudhanshu Chauhan
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Rajnish Kumar,J.

Learned counsel for opposite parties no. 2 and 3 submits that he has served a copy of the supplementary affidavit on the learned counsel for petitioner explaining the position and prays to file the same in Registry on 11.12.2017.

Time, as prayed, is granted.

Reply, if any, may be filed by learned counsel for petitioner within a week.

List this case on 21.12.2017 on which date learned counsel for opposite party shall produce the record, as directed earlier.

Order Date :- 8.12.2017

psd

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Pradeep Kumar vs State Of U.P. Thru. Prin. Secy. ...
2017 Latest Caselaw 7835 ALL

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Pradeep Kumar vs State Of U.P. Thru. Prin. Secy. ...2017 Latest Caselaw 7835 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Pradeep Kumar vs State Of U.P. Thru. Prin. Secy. ...
2017 Latest Caselaw 7835 ALL