Dharam Raj Pandey And Another vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 1199 ALL

Citation : 2018 Latest Caselaw 1199 ALL
Judgement Date : 31 May, 2018

Allahabad High Court

Dharam Raj Pandey And Another vs State Of U.P. Thru. Prin. Secy. ... on 31 May, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 16895 of 2018
 
Petitioner :- Dharam Raj Pandey And Another
 
Respondent :- State Of U.P. Thru. Prin. Secy. Transport And Others
 
Counsel for Petitioner :- Prashant Kumar Singh
 
Counsel for Respondent :- C.S.C.,Anuj Kudesia
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Prashant Kumar Singh, learned counsel for the petitioners.

Notice on behalf of opposite party No.1 has been accepted by the office of the learned Chief Standing Counsel, whereas notices on behalf of opposite party Nos.2 to 5 have been accepted by Sri Anuj Kudesia, learned counsel.

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 after expiry of the aforesaid period.

Order Date :- 31.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]