Mohd. Siraj & Another vs State Of U.P. Thru. Prin. Secy. ...
2017 Latest Caselaw 8082 ALL

Citation : 2017 Latest Caselaw 8082 ALL
Judgement Date : 18 December, 2017

Allahabad High Court

Mohd. Siraj & Another vs State Of U.P. Thru. Prin. Secy. ... on 18 December, 2017

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- MISC. SINGLE No. - 8460 of 2017
 

 
Petitioner :- Mohd. Siraj & Another
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Revenue & Ors.
 
Counsel for Petitioner :- Karunakar Srivastava
 
Counsel for Respondent :- C.S.C,Jai Kumar
 

 
Hon'ble Rajnish Kumar,J.

Learned Standing Counsel prays for and is granted four weeks and no more time to file counter affidavit.

List thereafter.

Interim order, if any, shall continue till the next date of listing.

Order Date :- 18.12.2017

psd

Download the LatestLaws.com Mobile App