Harish Chandra Verma vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 511 ALL

Citation : 2018 Latest Caselaw 511 ALL
Judgement Date : 14 May, 2018

Allahabad High Court

Harish Chandra Verma vs State Of U.P. Thru. Prin. Secy. ... on 14 May, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 13720 of 2018
 
Petitioner :- Harish Chandra Verma
 
Respondent :- State Of U.P. Thru. Prin. Secy. Rural Devp. & Ors.
 
Counsel for Petitioner :- Tushar Bahadur,Vijay Kumar Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Vijay Kumar Srivastava,learned counsel for the petitioner.

Notices for opposite parties have been accepted by the office of the learned Chief Standing Counsel.

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

List immediately after expiry of the aforesaid period.

Order Date :- 14.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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