Ram Sukh Verma vs State Of U.P. Thru. Secy. Sugar & ...
2019 Latest Caselaw 2722 ALL

Citation : 2019 Latest Caselaw 2722 ALL
Judgement Date : 9 April, 2019

Allahabad High Court

Ram Sukh Verma vs State Of U.P. Thru. Secy. Sugar & ... on 9 April, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 9909 of 2019
 
Petitioner :- Ram Sukh Verma
 
Respondent :- State Of U.P. Thru. Secy. Sugar & Cane Development & Ors.
 
Counsel for Petitioner :- Deomani Tripathi,Suresh Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri D.M. Tripathi, 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 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.

Order Date :- 9.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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