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Ram Singh Yadav And Another vs State Of U.P. Thru ...
2018 Latest Caselaw 2818 ALL

Citation : 2018 Latest Caselaw 2818 ALL
Judgement Date : 25 September, 2018

Allahabad High Court
Ram Singh Yadav And Another vs State Of U.P. Thru ... on 25 September, 2018
Bench: Rajesh Singh Chauhan



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
Case :- SERVICE SINGLE No. - 7074 of 2017
 
Petitioner :- Ram Singh Yadav And Another
 
Respondent :- State Of U.P. Thru Prin.Secy.Deptt.Of Secondary Edu. & Ors.
 
Counsel for Petitioner :- Dharm Raj Misra,Meenakshi Singh Parihar,Vineeta Misra
 
Counsel for Respondent :- C.S.C.,A.Z. Sidiiqui,Mohammad Babar Khan,Sanjay Kumar Singh
 

 
Hon'ble Rajesh Singh Chauhan,J.

Sri Prabhakar Srivastava, Advocate has filed Vakalatnama on behalf of opposite party No.5, the same is taken on record, who prays for and is granted three weeks' time to file counter affidavit.

Learned Standing Counsel as well as learned counsel for the private opposite parties have also prayed that they may be granted time to file reply to the supplementary affidavit filed by the learned counsel for the petitioners.

It is provided that learned counsels for the opposite parties may file reply to the affidavit filed by the petitioner, in the meantime.

List this petition in the week commencing 29.10.2018 showing the name of Sri Prabhakar Srivastava, Advocate in the cause list as counsel for the opposite parties.

Order Date :- 25.9.2018

Suresh/

[Rajesh Singh Chauhan,J.]

 

 

 
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