Ajay Pratap Singh vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 865 ALL

Citation : 2018 Latest Caselaw 865 ALL
Judgement Date : 24 May, 2018

Allahabad High Court

Ajay Pratap Singh vs State Of U.P. Thru. Prin. Secy. ... on 24 May, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 15323 of 2018
 
Petitioner :- Ajay Pratap Singh
 
Respondent :- State Of U.P. Thru. Prin. Secy. Rural Devp. And Ors.
 
Counsel for Petitioner :- Abhay Pratap Singh,Sunil Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Abhay Pratap Singh, learned counsel for the petitioner.

Notices for opposite party Nos.1 and 2 have been accepted by the office of the learned Chief Standing Counsel.

Issue notice to opposite party Nos.3 & 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 three weeks. Rejoinder affidavit, if any, may be filed within a week thereafter.

List in the second week of July, 2018, as fresh.

Order Date :- 24.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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Ajay Pratap Singh vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 865 ALL

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2018 Latest Caselaw 865 ALL