Isha Charan And Ors. vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 238 ALL

Citation : 2018 Latest Caselaw 238 ALL
Judgement Date : 26 April, 2018

Allahabad High Court

Isha Charan And Ors. vs State Of U.P. Thru. Prin. Secy. ... on 26 April, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 12051 of 2018
 
Petitioner :- Isha Charan And Ors.
 
Respondent :- State Of U.P. Thru. Prin. Secy. Sports And Ors.
 
Counsel for Petitioner :- Santosh Kumar Tripathi
 
Counsel for Respondent :- C.S.C.,Desh Ratan Sinha
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Santosh Kumar Tripathi, learned counsel for the petitioners.

Notices for opposite party Nos.1 and 2 have been accepted by the office of the learned Chief Standing Counsel, whereas notices for opposite party Nos.3 & 4 have been accepted by Sri Desh Ratan Sinha, learned counsel.

Let counter affidavit be filed by the opposite parties within three weeks. Rejoinder affidavit, if any, may be filed within a week thereafter.

List in the week commencing 28.05.2018 as fresh.

Order Date :- 26.4.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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Isha Charan And Ors. vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 238 ALL

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Isha Charan And Ors. vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 238 ALL