Mohammad Shamim vs State Of U.P.Through Its Secy ...
2017 Latest Caselaw 1126 ALL

Citation : 2017 Latest Caselaw 1126 ALL
Judgement Date : 24 May, 2017

Allahabad High Court

Mohammad Shamim vs State Of U.P.Through Its Secy ... on 24 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 7244 of 2003
 

 
Petitioner :- Mohammad Shamim
 
Respondent :- State Of U.P.Through Its Secy Rural Engineering
 
Counsel for Petitioner :- Anwar Ashfaq
 
Counsel for Respondent :- C.S.C.,S.B.Pandey
 

 
Hon'ble Vivek Chaudhary,J.

Learned Standing Counsel prays for and is allowed a week's time to file reply to amended writ petition.

List in second week of July, 2017.

Order Date :- 24.5.2017

psd

(Vivek Chaudhary,J.)

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