Heera Singh vs State Of U.P. Through Prin. Secy. ...
2017 Latest Caselaw 7950 ALL

Citation : 2017 Latest Caselaw 7950 ALL
Judgement Date : 13 December, 2017

Allahabad High Court

Heera Singh vs State Of U.P. Through Prin. Secy. ... on 13 December, 2017

Bench: Devendra Kumar Arora, Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- SERVICE BENCH No. - 1207 of 2014
 

 
Petitioner :- Heera Singh
 
Respondent :- State Of U.P. Through Prin. Secy. Deptt. Of Technical Edu. L
 
Counsel for Petitioner :- Vidhu Bhushan Kalia
 
Counsel for Respondent :- C.S.C.,Lalit Shukla
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Rajnish Kumar,J.

Learned counsel for petitioner prays for a week's time to file supplementary rejoinder affidavit to the supplementary counter affidavit filed on behalf of opposite parties no.2 and 3.

Time, as prayed, is granted.

List thereafter.

Order Date :- 13.12.2017

psd

Download the LatestLaws.com Mobile App