Kamlesh Kumar Misra vs State Of U.P.Through ...
2017 Latest Caselaw 658 ALL

Citation : 2017 Latest Caselaw 658 ALL
Judgement Date : 15 May, 2017

Allahabad High Court

Kamlesh Kumar Misra vs State Of U.P.Through ... on 15 May, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 1730 of 2001
 

 
Petitioner :- Kamlesh Kumar Misra
 
Respondent :- State Of U.P.Through Secy.Secondery Education And 4 Ors.
 
Counsel for Petitioner :- R.C.Tewari,Ajai Kumar Jaiswal,Mohd. Ali,Piyush Mishra
 
Counsel for Respondent :- C.S.C.,Som Kartik
 

 
Hon'ble Vivek Chaudhary,J.

On request of learned counsel for petitioner, list peremptorily in next cause list.

By next date of listing, learned counsel for petitioner shall file supplementary rejoinder affidavit for which time was granted earlier.

Order Date :- 15.5.2017

psd

(Vivek Chaudhary,J.)

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