Ram Dass vs State Of U.P. Thru. Prin. Secy., ...
2018 Latest Caselaw 1256 ALL

Citation : 2018 Latest Caselaw 1256 ALL
Judgement Date : 7 June, 2018

Allahabad High Court

Ram Dass vs State Of U.P. Thru. Prin. Secy., ... on 7 June, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 17558 of 2018
 
Petitioner :- Ram Dass
 
Respondent :- State Of U.P. Thru. Prin. Secy., Deptt. Of Irrigation & Ors.
 
Counsel for Petitioner :- Rajat Rajan Singh
 
Counsel for Respondent :- C.S.C.,Dipak Seth
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Rajat Rajan Singh, learned counsel for the petitioner.

Notices for opposite party Nos.1, 2 & 3 have been accepted by the office of the learned Chief Standing Counsel, whereas Sri Dipak Seth, learned counsel, has accepted notice for opposite party No.4.

List this case on 05.07.2018 as fresh to enable the learned counsel for the opposite parties to file the counter affidavit.

The interim relief application of the petitioner shall be considered on the next date of listing.

Order Date :- 7.6.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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