Samharoo Prasad vs State Of U.P.Through Principal ...
2017 Latest Caselaw 2307 ALL

Citation : 2017 Latest Caselaw 2307 ALL
Judgement Date : 13 July, 2017

Allahabad High Court

Samharoo Prasad vs State Of U.P.Through Principal ... on 13 July, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 1513 of 2002
 

 
Petitioner :- Samharoo Prasad
 
Respondent :- State Of U.P.Through Principal Secy.
 
Counsel for Petitioner :- S.D.Singh,Anurag Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Learned Standing Counsel prays for and is granted two weeks' time and no more to file counter affidavit to the amended writ petition.

List after two weeks.

Order Date :- 13.7.2017

psd

(Vivek Chaudhary,J.)

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