Kausal Kishor Yadav vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 288 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 12294 of 2018
 
Petitioner :- Kausal Kishor Yadav
 
Respondent :- State Of U.P. Thru. Prin. Secy. Cane Dev. And Sugar Ind.&Ors
 
Counsel for Petitioner :- Girijesh Kumar Dwivedi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Girijesh Kumar Dwivedi, learned counsel for the petitioner.

Notices for opposite party Nos.1, 2, 3 & 5 have been accepted by the office of the learned Chief Standing Counsel, whereas Sri K.S. Pawar, learned counsel has accepted notice for opposite party No.4.

Since copy of the writ petition was not provided to Sri K.S. Pawar, Advocate and the copy thereof has been provided today itself, therefore, he is seeking sometime to seek instructions in the matter.

List/ put up this case on 04.05.2018 as fresh to enable the learned counsel for the opposite parties to seek instructions in the matter.

Order Date :- 30.4.2018

Suresh/

[Rajesh Singh Chauhan,J.]