Daya Shankar Pandey vs State Of U.P.Through Secy. Mahila ...
2017 Latest Caselaw 1405 ALL

Citation : 2017 Latest Caselaw 1405 ALL
Judgement Date : 30 May, 2017

Allahabad High Court

Daya Shankar Pandey vs State Of U.P.Through Secy. Mahila ... on 30 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 7355 of 2003
 

 
Petitioner :- Daya Shankar Pandey
 
Respondent :- State Of U.P.Through Secy. Mahila Evam Bal Vikas
 
Counsel for Petitioner :- S.K.Verma,A.N. Singh,N.K. Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Learned Standing Counsel states that supplementary counter affidavit in the present case is under swearing.

List in second week of July, 2017.

Order Date :- 30.5.2017

psd

(Vivek Chaudhary,J.)

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