Mohammad Saleem vs State Of U.P. Thru ...
2017 Latest Caselaw 386 ALL

Citation : 2017 Latest Caselaw 386 ALL
Judgement Date : 10 May, 2017

Allahabad High Court

Mohammad Saleem vs State Of U.P. Thru ... on 10 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 19208 of 2016
 

 
Petitioner :- Mohammad Saleem
 
Respondent :- State Of U.P. Thru Secy./Prin.Secy.Law Deptt.Lucknow & Anr.
 
Counsel for Petitioner :- Vikas Vikram Singh,Yash Bharadwaj
 
Counsel for Respondent :- C.S.C.,Gaurav Mehrotra,U.N. Mishra
 

 
Hon'ble Vivek Chaudhary,J.

Counsel for opposite party prays for and is granted 3 weeks' time to file a counter affidavit.

List thereafter.

Interim order, if any, is extended till the next date of listing.

Order Date :- 10.5.2017

psd

(Vivek Chaudhary,J.)

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