Suresh Kumar vs State Of U.P. Thru. ...
2018 Latest Caselaw 370 ALL

Citation : 2018 Latest Caselaw 370 ALL
Judgement Date : 4 May, 2018

Allahabad High Court

Suresh Kumar vs State Of U.P. Thru. ... on 4 May, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 5332 of 2018
 
Petitioner :- Suresh Kumar
 
Respondent :- State Of U.P. Thru. Secy.,Deptt.Of Urban Development & 2 Ors
 
Counsel for Petitioner :- Ripu Daman Shahi
 
Counsel for Respondent :- C.S.C.,Anuj Kudesia,Ratnesh Chandra
 

 
Hon'ble Rajesh Singh Chauhan,J.

Rejoinder affidavit filed by the learned counsel for the petitioner today in the Court, is taken on record.

Sri Anuj Kudesia, learned counsel for the opposite party No.2 has submitted that he has received the copy of rejoinder affidavit yesterday i.e.03.05.2018, therefore, he may be granted a week's time to seek instructions on the rejoinder affidavit.

List this case on 14.05.2018 as fresh. On the said date, the application for interim relief of the petitioner may be considered.

Order Date :- 4.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]