Ramdev vs The State Of ...
2018 Latest Caselaw 3127 ALL

Citation : 2018 Latest Caselaw 3127 ALL
Judgement Date : 8 October, 2018

Allahabad High Court

Ramdev vs The State Of ... on 8 October, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- SERVICE SINGLE No. - 18656 of 2018
 
Petitioner :- Ramdev
 
Respondent :- The State Of U.P.Throu,Prin.Secy.Deptt.Of Basic Edu. & Orrs.
 
Counsel for Petitioner :- Mohammad Alishah Faruqi,Malkhan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Sri Mohammad Alishah Faruqi, learned counsel for the petitioner has filed rejoinder affidavit to the counter affidavit filed by the opposite party No.3, the same is taken on record.

Learned Standing Counsel has submitted that he could not go through the rejoinder affidavit, therefore, he may be granted sometime to prepare the case.

List this petition in the week commencing 22.10.2018 within top twenty cases. On the next date of listing, the petition may be heard peremptorily and if it could not be heard peremptorily, the interim relief application of the petitioner would be decided.

Order Date :- 8.10.2018

Suresh/

[Rajesh Singh Chauhan,J.]