Meraj Ahmad vs State Of U.P. Through ...
2017 Latest Caselaw 2432 ALL

Citation : 2017 Latest Caselaw 2432 ALL
Judgement Date : 17 July, 2017

Allahabad High Court

Meraj Ahmad vs State Of U.P. Through ... on 17 July, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 5408 of 2001
 

 
Petitioner :- Meraj Ahmad
 
Respondent :- State Of U.P. Through Secy.Panchyat Raj And 2ors.
 
Counsel for Petitioner :- Shyam Mohan,A.R.Khan,N.K.Dwivedi
 
Counsel for Respondent :- C.S.C.,Jay Shankar Shukla
 

 
Hon'ble Vivek Chaudhary,J.

Counsel for petitioner prays for and is granted three days time to file supplementary affidavit. Learned counsel for respondents may file a reply to the same within a period of three days thereafter.

List on 24.07.2017.

Order Date :- 17.7.2017

psd

(Vivek Chaudhary,J.)

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