Krishna Murari vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 1341 ALL

Citation : 2018 Latest Caselaw 1341 ALL
Judgement Date : 3 July, 2018

Allahabad High Court

Krishna Murari vs State Of U.P. Thru. Prin. Secy. ... on 3 July, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- SERVICE SINGLE No. - 14453 of 2018
 
Petitioner :- Krishna Murari
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home And Ors.
 
Counsel for Petitioner :- Sheshnath Bhardwaj 'Advoc
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

Learned Standing Counsel prays for and is granted three weeks' time to file the counter affidavit. Rejoinder affidavit, if any, may be filed within a period of one week thereafter.

List immediately after expiry of the aforesaid period.

Order Date :- 3.7.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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