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Arun Kumar Das vs State Of U.P.Through Prin. Secy. ...
2017 Latest Caselaw 8282 ALL

Citation : 2017 Latest Caselaw 8282 ALL
Judgement Date : 22 December, 2017

Allahabad High Court
Arun Kumar Das vs State Of U.P.Through Prin. Secy. ... 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. - 994 of 2011
 

 
Petitioner :- Arun Kumar Das
 
Respondent :- State Of U.P.Through Prin. Secy. Deptt. Of Dairy Devp. And
 
Counsel for Petitioner :- Sanjay Kumar
 
Counsel for Respondent :- C.S.C.,Hari Prasad Gupta,Lalit Shukla,Shanker Lal
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Rajnish Kumar,J.

C.M. Application No. 131328 of 2017

The counter affidavit filed on behalf of opposite parties no. 2 to 4 is taken on record after condoning the delay.

Two weeks time will be available to the learned counsel for petitioner to file rejoinder affidavit.

List thereafter.

Order Date :- 22.12.2017

psd

 

 

 
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