Mahendra Singh Pawar vs State Of U.P. Thru. Prin.Secy To ...
2018 Latest Caselaw 1363 ALL

Citation : 2018 Latest Caselaw 1363 ALL
Judgement Date : 4 July, 2018

Allahabad High Court

Mahendra Singh Pawar vs State Of U.P. Thru. Prin.Secy To ... on 4 July, 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.

The petitioner has filed rejoinder affidavit to the supplementary counter affidavit and another rejoinder affidavit in response to the counter affidavit of respondent No.2. Both the affidavits are taken on record.

List/ put up this case tomorrow i.e. 05.07.2018 in the additional cause list.

Order Date :- 4.7.2018

Suresh/

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

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