Sarlesh Kumar Shukla vs State Of U.P. Thru. Prin. Secy. ...
2017 Latest Caselaw 1544 ALL

Citation : 2017 Latest Caselaw 1544 ALL
Judgement Date : 31 May, 2017

Allahabad High Court

Sarlesh Kumar Shukla vs State Of U.P. Thru. Prin. Secy. ... on 31 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 13089 of 2017
 

 
Petitioner :- Sarlesh Kumar Shukla
 
Respondent :- State Of U.P. Thru. Prin. Secy. Revenue & Ors.
 
Counsel for Petitioner :- Arjun Singh Somvanshi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Learned Standing Counsel prays for and is granted 4 weeks' time to file counter affidavit. One week is granted thereafter to learned counsel for petitioner to file rejoinder affidavit.

List after the expiry of the aforesaid period.

Until further orders of this Court, operation of order, which is incorrectly dated, filed as Annexure-1 to the writ petition, shall remain stayed. No recovery shall be made by respondents from the petitioner in pursuance of Annexure-1.

Order Date :- 31.5.2017

psd

(Vivek Chaudhary,J.)

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