Anukam Tripathi vs State Of U.P. Thru. Chief Secy. And ...
2018 Latest Caselaw 97 ALL

Citation : 2018 Latest Caselaw 97 ALL
Judgement Date : 20 April, 2018

Allahabad High Court

Anukam Tripathi vs State Of U.P. Thru. Chief Secy. And ... on 20 April, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 11416 of 2018
 
Petitioner :- Anukam Tripathi
 
Respondent :- State Of U.P. Thru. Chief Secy. And Ors.
 
Counsel for Petitioner :- Jai Narayan Pandey,Saurabh Kumar Shukla,Sweta Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Jai Narayan Pandey, learned counsel for the petitioner.

Notices on behalf of opposite parties have been accepted by the office of the learned Chief Standing Counsel.

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

List immediately after expiry of the aforesaid period as fresh.

Order Date :- 20.4.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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