Sher Bahadur Maurya vs State Of U.P. Thru ...
2018 Latest Caselaw 784 ALL

Citation : 2018 Latest Caselaw 784 ALL
Judgement Date : 22 May, 2018

Allahabad High Court

Sher Bahadur Maurya vs State Of U.P. Thru ... on 22 May, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 5922 of 2018
 
Petitioner :- Sher Bahadur Maurya
 
Respondent :- State Of U.P. Thru Prin.Secy.Secondary Edu.Lucknow & Ors.
 
Counsel for Petitioner :- Pawan Kumar Pandey,Bagesh Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

In compliance of order of this Court dated 07.05.2018, the counter affidavit on behalf of opposite party Nos.3 & 5 has already been filed.

Learned counsel for the petitioner prays for and is granted ten days' time to file the rejoinder affidavit.

List this case in the week commencing 09.07.2018 as fresh.

Order Date :- 22.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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