Pankaj Singh And 35 Ors. vs State Of U.P. Thru Prin.Secy. Home ...
2018 Latest Caselaw 1252 ALL

Citation : 2018 Latest Caselaw 1252 ALL
Judgement Date : 6 June, 2018

Allahabad High Court

Pankaj Singh And 35 Ors. vs State Of U.P. Thru Prin.Secy. Home ... on 6 June, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 17482 of 2018
 
Petitioner :- Pankaj Singh And 35 Ors.
 
Respondent :- State Of U.P. Thru Prin.Secy. Home Lucknow And 7 Ors.
 
Counsel for Petitioner :- Sandeep Dixit,Varadraj Shreedutt Ojha
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri V.S. Ojha, Advocate holding brief of Sri Sandeep Dixit, learned counsel for the petitioners.

Notices for opposite party Nos.1 to 4 have been accepted by the office of the learned Chief Standing Counsel.

Issue notices to the opposite party Nos.5 to 8 returnable at an early date, for which, necessary steps be taken within a week.

Let the counter affidavit be filed by the opposite parties within a period of three weeks. Rejoinder affidavit, if any, may be filed within ten days thereafter.

List immediately after expiry of the aforesaid period.

Order Date :- 6.6.2018

Suresh/

[Rajesh Singh Chauhan,J.]