Hari Prasad Dwivedi vs State Of U.P. Through Its Prin. ...
2017 Latest Caselaw 8099 ALL

Citation : 2017 Latest Caselaw 8099 ALL
Judgement Date : 18 December, 2017

Allahabad High Court

Hari Prasad Dwivedi vs State Of U.P. Through Its Prin. ... on 18 December, 2017

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- MISC. SINGLE No. - 7221 of 2011
 

 
Petitioner :- Hari Prasad Dwivedi
 
Respondent :- State Of U.P. Through Its Prin. Secy. Panchayt Raj & Ors.
 
Counsel for Petitioner :- Karunakar Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajnish Kumar,J.

Learned counsel for petitioner prays for two weeks further time to file rejoinder affidavit.

Time, as prayed, is granted.

List thereafter.

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

Order Date :- 18.12.2017

psd

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