Bhogi Lal vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 183 ALL

Citation : 2018 Latest Caselaw 183 ALL
Judgement Date : 24 April, 2018

Allahabad High Court

Bhogi Lal vs State Of U.P. Thru. Prin. Secy. ... on 24 April, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 11669 of 2018
 
Petitioner :- Bhogi Lal
 
Respondent :- State Of U.P. Thru. Prin. Secy. Cooperative & Ors.
 
Counsel for Petitioner :- Rakesh Kumar Srivastava,Smt. Seema Srivastava
 
Counsel for Respondent :- C.S.C.,Akhilesh Kumar Srivastava,Ashok Shukla
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Rakesh Kumar Srivastava, learned counsel for the petitioner.

Notices for opposite party Nos.1, 2, 3 & 4 have been accepted by the office of the learned Chief Standing Counsel and notice for opposite party No.5 has been accepted by Sri Ashok Shukla learned counsel, whereas notice for opposite party No.6 has been accepted by Sri Akhilesh Kumar Srivastava, learned counsel.

List/ put up on 03.05.2018 as fresh to enable the learned counsel for the opposite parties to seek complete instructions in the matter.

Order Date :- 24.4.2018

Suresh/

[Rajesh Singh Chauhan,J.]