Grijesh Pandey vs State Of U.P. Thru ...
2017 Latest Caselaw 1247 ALL

Citation : 2017 Latest Caselaw 1247 ALL
Judgement Date : 25 May, 2017

Allahabad High Court

Grijesh Pandey vs State Of U.P. Thru ... on 25 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 11787 of 2017
 

 
Petitioner :- Grijesh Pandey
 
Respondent :- State Of U.P. Thru Prin.Secy.Deptt.Of Medical Health & Ors.
 
Counsel for Petitioner :- Anurag Narian Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Learned Standing Counsel prays for and is granted three weeks' time to file counter affidavit. Thereafter, two weeks' time is granted to learned counsel for petitioner to file rejoinder affidavit.

List in week commencing 24.07.2017.

Learned Standing Counsel vehemently opposed on the ground of delay as the order challenges is dated 11.01.2013.

The question of limitation is left open.

Order Date :- 25.5.2017

psd

(Vivek Chaudhary,J.)

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