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Ratnesh Chandra And 16 Ors. vs State Of U.P. Thru Chief Secy. ...
2018 Latest Caselaw 3225 ALL

Citation : 2018 Latest Caselaw 3225 ALL
Judgement Date : 11 October, 2018

Allahabad High Court
Ratnesh Chandra And 16 Ors. vs State Of U.P. Thru Chief Secy. ... on 11 October, 2018
Bench: Rajesh Singh Chauhan



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- SERVICE SINGLE No. - 30043 of 2018
 
Petitioner :- Ratnesh Chandra And 16 Ors.
 
Respondent :- State Of U.P. Thru Chief Secy. Lucknow And Ors.
 
Counsel for Petitioner :- Anand Mani Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri A.M. Tripathi, learned counsel for the petitioners.

Notices on behalf of 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 a week thereafter.

List immediately after expiry of the aforesaid period.

Order Date :- 11.10.2018

Suresh/

[Rajesh Singh Chauhan,J.]

 

 

 
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