Ram Laxman Yadav vs State Of ...
2018 Latest Caselaw 1259 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 17506 of 2018
 
Petitioner :- Ram Laxman Yadav
 
Respondent :- State Of U.P.Thru.Secy.Cooperative Lucknow U.P. & Ors.
 
Counsel for Petitioner :- Karm Veer Yadav
 
Counsel for Respondent :- C.S.C.,Jitendra Kushwaha
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Karm Veer Yadav, learned counsel for the petitioner.

Notices for opposite party Nos.1 to 4 have been accepted by the office of the leaned Chief Standing Counsel, whereas Sri Jitendra Kushwaha, learned counsel has accepted notices for opposite party Nos.5 and 6.

Issue notice to the opposite party No.7 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 one week thereafter.

List this case in the second week of July, 2018 as fresh.

Order Date :- 7.6.2018

Suresh/

[Rajesh Singh Chauhan,J.]