Ashok Kumar vs State Of U.P.Through Secy.
2017 Latest Caselaw 4796 ALL

Citation : 2017 Latest Caselaw 4796 ALL
Judgement Date : 21 September, 2017

Allahabad High Court

Ashok Kumar vs State Of U.P.Through Secy. on 21 September, 2017

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- SERVICE SINGLE No. - 1441 of 2002
 

 
Petitioner :- Ashok Kumar
 
Respondent :- State Of U.P.Through Secy.
 
Counsel for Petitioner :- A.P.Singh
 
Counsel for Respondent :- C.S.C.,Rajeev Singh
 

 
Hon'ble Vivek Chaudhary,J.

Impleadment application filed on behalf of petitioner is allowed.

Let necessary correction be made within two weeks.

Affidavit filed by petitioner is taken on record.

List after two weeks.

Order Date :- 21.9.2017

psd

(Vivek Chaudhary,J.)

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