Rajendra Pandey vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 454 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 13178 of 2018
 
Petitioner :- Rajendra Pandey
 
Respondent :- State Of U.P. Thru. Prin. Secy. Co-Operative Deptt. &Ors.
 
Counsel for Petitioner :- Rajeev Narayan Pandey,Niteesh Kumar
 
Counsel for Respondent :- C.S.C.,A.R. Khan,Nadeem Murtaza
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Rajeev Narayan Pandey, learned counsel for the petitioner.

Notices on behalf of opposite party Nos.1 & 2 have been accepted by the office of the learned Chief Standing Counsel, whereas Sri Vinod Kumar Singh, learned counsel has put in appearance` on behalf of opposite party Nos.3 & 5 and filed his Vakalatnama on their behalf, the same is taken on record.

List this case on 17.05.2018 as fresh to enable the learned counsel for the opposite parties to seek instructions in the matter.

When the case is next listed, name of Sri Vinod Kumar Singh, Advocate be shown in the cause list as counsel for the opposite parties.

Order Date :- 9.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]