Mata Prasad vs State Of U.P. Thru Prin.Secy.Lok ...
2017 Latest Caselaw 2542 ALL

Citation : 2017 Latest Caselaw 2542 ALL
Judgement Date : 19 July, 2017

Allahabad High Court

Mata Prasad vs State Of U.P. Thru Prin.Secy.Lok ... on 19 July, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 7639 of 2017
 

 
Petitioner :- Mata Prasad
 
Respondent :- State Of U.P. Thru Prin.Secy.Lok Nirman Vibhag Lko. & Ors.
 
Counsel for Petitioner :- Abdul Razzaque Khan,Aasif Razzaque Khan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Learned Standing Counsel prays for and is granted two weeks' time to file counter affidavit. A week's thereafter to file rejoinder affidavit by learned counsel for petitioner.

List immediately after three weeks.

Order Date :- 19.7.2017

psd

(Vivek Chaudhary,J.)

Download the LatestLaws.com Mobile App