Ashwani Kumar vs State Of U.P. Thru Prin.Secy. ...
2019 Latest Caselaw 3818 ALL

Citation : 2019 Latest Caselaw 3818 ALL
Judgement Date : 30 April, 2019

Allahabad High Court

Ashwani Kumar vs State Of U.P. Thru Prin.Secy. ... on 30 April, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 4868 of 2019
 
Petitioner :- Ashwani Kumar
 
Respondent :- State Of U.P. Thru Prin.Secy. Revenue Lucknow And Ors.
 
Counsel for Petitioner :- A.P. Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Sri Ran Vijay Singh, learned Additional Chief Standing Counsel for the State-respondents has filed counter affidavit on behalf of opposite party Nos.1 to 3, today in the Court, the same is taken on record.

Sri A.P. Singh, learned counsel for the petitioner prays for and is granted ten days' time to file the rejoinder affidavit.

List this petition on 14.05.2019 as fresh.

On the said date, the learned Additional Chief Standing Counsel shall produce the record in terms of earlier order.

Order Date :- 30.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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