Rajesh Gupta vs State Of U.P.Through ...
2017 Latest Caselaw 8275 ALL

Citation : 2017 Latest Caselaw 8275 ALL
Judgement Date : 22 December, 2017

Allahabad High Court

Rajesh Gupta vs State Of U.P.Through ... on 22 December, 2017

Bench: Devendra Kumar Arora, Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- SERVICE BENCH No. - 31621 of 2017
 

 
Petitioner :- Rajesh Gupta
 
Respondent :- State Of U.P.Through Secy.Deptt.Of Tourism Lko.And Ors.
 
Counsel for Petitioner :- Rajat Rajan Singh,Sameer Kalia
 
Counsel for Respondent :- C.S.C.,Anurag Srivastava
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Rajnish Kumar,J.

Notice on behalf of opposite party no. 1 has been accepted by the learned Chief Standing Counsel and notices on behalf of opposite parties no. 2 to 5 have been accepted by Sri Anurag Srivastava, who prays for and are granted four weeks' time to file counter affidavit.

Two weeks thereafter will be available to the learned counsel for petitioner for filing rejoinder affidavit.

List thereafter.

Order Date :- 22.12.2017

psd

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