Mahendra Singh Pawar vs State Of U.P. Thru. Prin.Secy To ...
2018 Latest Caselaw 1840 ALL

Citation : 2018 Latest Caselaw 1840 ALL
Judgement Date : 3 August, 2018

Allahabad High Court

Mahendra Singh Pawar vs State Of U.P. Thru. Prin.Secy To ... on 3 August, 2018

Bench: Vikram Nath, Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 
Case :- P.I.L. CIVIL No. - 16009 of 2017
 
Petitioner :- Mahendra Singh Pawar
 
Respondent :- State Of U.P. Thru. Prin.Secy To The C.M. & 2 Others
 
Counsel for Petitioner :- Manoj Kumar Tiwari,Chandra Bhushan Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vikram Nath,J.

Hon'ble Rajesh Singh Chauhan,J.

Sri H.P. Srivastava, learned Additional Chief Standing Counsel has filed an application praying for taking on record the supplementary counter affidavit and copy of the said application and supplementary counter affidavit have been provided to the learned counsel for the petitioner. The same is taken on record.

Sri C.B. Pandey, learned counsel for the petitioner prays for and is granted two days' time to file reply, if any, to the said affidavit.

List in the additional cause list on 13.08.2018.

Order Date :- 3.8.2018

Suresh/

[Rajesh Singh Chauhan,J.] [Vikram Nath,J.]

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Mahendra Singh Pawar vs State Of U.P. Thru. Prin.Secy To ...
2018 Latest Caselaw 1840 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Mahendra Singh Pawar vs State Of U.P. Thru. Prin.Secy To ...2018 Latest Caselaw 1840 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Mahendra Singh Pawar vs State Of U.P. Thru. Prin.Secy To ...
2018 Latest Caselaw 1840 ALL