Mohd. Ayyub Khan vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 1342 ALL

Citation : 2018 Latest Caselaw 1342 ALL
Judgement Date : 3 July, 2018

Allahabad High Court

Mohd. Ayyub Khan 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. - 11950 of 2018
 
Petitioner :- Mohd. Ayyub Khan
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home And Ors.
 
Counsel for Petitioner :- Mohd. Mansoor,Mohammad Danish
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

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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