Ram Prakash vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 2143 ALL

Citation : 2018 Latest Caselaw 2143 ALL
Judgement Date : 24 August, 2018

Allahabad High Court

Ram Prakash vs State Of U.P. Thru. Prin. Secy. ... on 24 August, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- SERVICE SINGLE No. - 24122 of 2018
 
Petitioner :- Ram Prakash
 
Respondent :- State Of U.P. Thru. Prin. Secy. Ayurvedic Services & Ors.
 
Counsel for Petitioner :- Rajesh Kumar Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Rajesh Kumar Srivastava, 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 within a period of three week. Thereafter, rejoinder affidavit may be filed within two weeks.

List immediately after expiry of the aforesaid period.

Order Date :- 24.8.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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