Rinki Yadav vs State Of U.P. Thru Secy. ...
2018 Latest Caselaw 3210 ALL

Citation : 2018 Latest Caselaw 3210 ALL
Judgement Date : 11 October, 2018

Allahabad High Court

Rinki Yadav vs State Of U.P. Thru Secy. ... on 11 October, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- SERVICE SINGLE No. - 29785 of 2018
 
Petitioner :- Rinki Yadav
 
Respondent :- State Of U.P. Thru Secy. Irrigation Lucknow And Ors.
 
Counsel for Petitioner :- Gopesh Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Gopesh Tripathi, learned counsel for the petitioner.

Notices on behalf of the opposite parties have been accepted by the office of the learned Chief Standing Counsel.

Let the counter affidavit be filed within three weeks. Rejoinder affidavit, if any, may be filed within ten days thereafter.

List immediately after expiry of the aforesaid period.

Order Date :- 11.10.2018

Suresh/

[Rajesh Singh Chauhan,J.]

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