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Ram Prakash & Ors. vs State Of U.P. Thru. Prin. Secy., ...
2019 Latest Caselaw 2720 ALL

Citation : 2019 Latest Caselaw 2720 ALL
Judgement Date : 9 April, 2019

Allahabad High Court

Ram Prakash & Ors. vs State Of U.P. Thru. Prin. Secy., ... on 9 April, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 9924 of 2019
 
Petitioner :- Ram Prakash & Ors.
 
Respondent :- State Of U.P. Thru. Prin. Secy., Rural Development & Ors.
 
Counsel for Petitioner :- M.P. Raju
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri M.P. Raju, 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 a period of three weeks. Rejoinder affidavit, if any, may be filed within a period of one week thereafter.

List this petition in the week commencing 13.05.2019 as fresh.

Order Date :- 9.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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