Kamta Prasad Maurya vs State Ofu.P. Thru Secy. Home Civil ...
2017 Latest Caselaw 2174 ALL

Citation : 2017 Latest Caselaw 2174 ALL
Judgement Date : 10 July, 2017

Allahabad High Court

Kamta Prasad Maurya vs State Ofu.P. Thru Secy. Home Civil ... on 10 July, 2017

Bench: Ramesh Sinha, Rekha Dikshit




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. BENCH No. - 13899 of 2017
 

 
Petitioner :- Kamta Prasad Maurya
 
Respondent :- State Ofu.P. Thru Secy. Home Civil Secy. Lko & Ors.
 
Counsel for Petitioner :- Amit Chaudhary
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Rekha Dikshit,J.

Sri Amit Chaudhary, learned counsel for the petitioner alongwith Sri R.K.Dwivedi.learned AGA is present.

Learned AGA is granted four weeks and no more time to file counter affidavit.

List thereafter.

(Rekha Dikshit, J.) (Ramesh Sinha,J.)

Order Date :- 10.7.2017

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