Dr. Vijyendra Pratap Singh And ... vs State Of U.P.Through Prin. Secy. ...
2018 Latest Caselaw 1028 ALL

Citation : 2018 Latest Caselaw 1028 ALL
Judgement Date : 28 May, 2018

Allahabad High Court

Dr. Vijyendra Pratap Singh And ... vs State Of U.P.Through Prin. Secy. ... on 28 May, 2018

Bench: Devendra Kumar Arora, Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 
(C.M.Application No. Nil of 2018)
 
In Re:-
 

 
Case :- SERVICE BENCH No. - 1425 of 2011
 

 
Petitioner :- Dr. Vijyendra Pratap Singh And Ors.
 
Respondent :- State Of U.P.Through Prin. Secy. Higher Education Lko.And
 
Counsel for Petitioner :- Nagendra B. Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Rajesh Singh Chauhan,J.

This is an application for taking Supplementary Counter Affidavit on record.

On due consideration, the application is allowed.

The Supplementary Counter Affidavit filed on behalf of respondents today in the Court, is taken on record.

Reply, if any, may be filed within a week.

List this case in the month of July, 2018.

Order Date :- 28.5.2018

Suresh/

[Rajesh Singh Chauhan,J.] [Dr. Devendra Kumar Arora,J.]

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