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Vishwanath Dubey vs State Of U.P. Thru. District ...
2019 Latest Caselaw 2536 ALL

Citation : 2019 Latest Caselaw 2536 ALL
Judgement Date : 4 April, 2019

Allahabad High Court
Vishwanath Dubey vs State Of U.P. Thru. District ... on 4 April, 2019
Bench: Rajesh Singh Chauhan



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 9242 of 2019
 
Petitioner :- Vishwanath Dubey
 
Respondent :- State Of U.P. Thru. District Collector, Sultanpur & Ors.
 
Counsel for Petitioner :- Anjani Kumar Dvivedi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Anjani Kumar Dwivedi, learned counsel for the petitioner.

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 a period of four weeks. Rejoinder affidavit, if any, may be filed within a period of two weeks thereafter.

List immediately after expiry of the aforesaid period.

Order Date :- 4.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]

 

 

 
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