Raju vs State Of ...
2018 Latest Caselaw 831 ALL

Citation : 2018 Latest Caselaw 831 ALL
Judgement Date : 23 May, 2018

Allahabad High Court

Raju vs State Of ... on 23 May, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 15097 of 2018
 
Petitioner :- Raju
 
Respondent :- State Of U.P.Throu,Prin.Secy.U.P.Transport Lko.And Ors.
 
Counsel for Petitioner :- Dinesh Chandra Tewari
 
Counsel for Respondent :- C.S.C.,Ambika Prasad
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Dinesh Chandra Tewari, learned counsel for the petitioner.

Notice for opposite party No.1 has been accepted by the office of the learned Chief Standing Counsel, whereas Sri Alok Kumar Sinha, learned counsel has put in appearance for opposite party Nos.2 to 5.

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

List this case in the week commencing 09.07.2018 as fresh.

Order Date :- 23.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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