Arun Kumar Singh Chandel And ... vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 1055 ALL

Citation : 2018 Latest Caselaw 1055 ALL
Judgement Date : 29 May, 2018

Allahabad High Court

Arun Kumar Singh Chandel And ... vs State Of U.P. Thru. Prin. Secy. ... on 29 May, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 15831 of 2018
 
Petitioner :- Arun Kumar Singh Chandel And Others
 
Respondent :- State Of U.P. Thru. Prin. Secy. Nagar Vikas And Others
 
Counsel for Petitioner :- Km. Vishwa Mohini,Vimal Kumar
 
Counsel for Respondent :- C.S.C.,Anuj Srivastava
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Km. Vishwa Monini, learned counsel for the petitioners.

Notices for opposite party Nos.1 and 2 have been accepted by the office of the learned Chief Standing Counsel, whereas notice for opposite party No.3 has been accepted by Sri Anuj Srivastava, learned counsel.

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

List this case in the week commencing 09.07.2018.

Order Date :- 29.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]