Harnam Singh And Ors. vs State Of U.P. Thru. Secy. Dairy ...
2018 Latest Caselaw 372 ALL

Citation : 2018 Latest Caselaw 372 ALL
Judgement Date : 4 May, 2018

Allahabad High Court

Harnam Singh And Ors. vs State Of U.P. Thru. Secy. Dairy ... on 4 May, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 12792 of 2018
 
Petitioner :- Harnam Singh And Ors.
 
Respondent :- State Of U.P. Thru. Secy. Dairy Dev. And Ors.
 
Counsel for Petitioner :- Amit Dwivedi
 
Counsel for Respondent :- C.S.C.,Shanker Lal
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Amit Dwivedi, learned counsel for the petitioners.

Notices for opposite party Nos.1 & 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 Shankr Lal, learned counsel.

Issue notice to opposite party No.4 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 four weeks. Rejoinder affidavit, if any, may be filed within ten days thereafter.

List immediately after expiry of the aforesaid period.

Order Date :- 4.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]