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Pankaj Kumar Singh vs State Of U.P. Thru. Prin. Secy. ...
2019 Latest Caselaw 2361 ALL

Citation : 2019 Latest Caselaw 2361 ALL
Judgement Date : 2 April, 2019

Allahabad High Court
Pankaj Kumar Singh vs State Of U.P. Thru. Prin. Secy. ... on 2 April, 2019
Bench: Rajesh Singh Chauhan



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 9066 of 2019
 
Petitioner :- Pankaj Kumar Singh
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home & Ors.
 
Counsel for Petitioner :- Ramesh Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

Let the counter affidavit be filed within a period of three weeks. Rejoinder affidavit, if any, may be filed within a week thereafter.

List this petition after expiry of the aforesaid period along with Writ Petition No.8636 (S/S) of 2019.

Order Date :- 2.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]

 

 

 
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