Rana Pratap Singh vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 1426 ALL

Citation : 2018 Latest Caselaw 1426 ALL
Judgement Date : 6 July, 2018

Allahabad High Court

Rana Pratap Singh vs State Of U.P. Thru. Prin. Secy. ... on 6 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. - 14756 of 2018
 
Petitioner :- Rana Pratap Singh
 
Respondent :- State Of U.P. Thru. Prin. Secy. Basic Education And Others
 
Counsel for Petitioner :- Krishana Kumar Singh
 
Counsel for Respondent :- C.S.C.,Anurag Tripathi,Jai Kumar,Vindhwashini Kumar
 

 
Hon'ble Vikram Nath,J.

Hon'ble Rajesh Singh Chauhan,J.

Sri Shashank Bhasin, learned brief holder has filed counter affidavit duly sworn by the District Magistrate, Gonda, which is taken on record.

Learned counsel for the petitioner prays for and is granted three days' time to file the rejoinder affidavit.

List this case in the additional cause list on 12.07.2018.

Order Date :- 6.7.2018

Suresh/

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

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