Bodhraj Singh vs State Of U.P. Thru ...
2018 Latest Caselaw 3106 ALL

Citation : 2018 Latest Caselaw 3106 ALL
Judgement Date : 8 October, 2018

Allahabad High Court

Bodhraj Singh vs State Of U.P. Thru ... on 8 October, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- SERVICE SINGLE No. - 7124 of 2015
 
Petitioner :- Bodhraj Singh
 
Respondent :- State Of U.P. Thru Secy.Intermediate Edu.Civil Sectt. & Ors.
 
Counsel for Petitioner :- Som Kartik
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Shom Kartik, learned counsel for the petitioner and the learned Additional Chief Standing Counsel for the State-respondents.

Sri Shom Kartik, learned counsel for the petitioner has intimated that photocopy of the complete paper book has been provided to the learned Additional Chief Standing Counsel.

List this petition on 23.10.2018 for peremptory hearing.

Order Date :- 8.10.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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