Hardwari Lal vs State Of U.P. Through Secy. Basic ...
2019 Latest Caselaw 254 ALL

Citation : 2019 Latest Caselaw 254 ALL
Judgement Date : 27 February, 2019

Allahabad High Court

Hardwari Lal vs State Of U.P. Through Secy. Basic ... on 27 February, 2019

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 2740 of 2011
 

 
Petitioner :- Hardwari Lal
 
Respondent :- State Of U.P. Through Secy. Basic Shiksha Civil Sectt. Lko.
 
Counsel for Petitioner :- Niraj Kumar Srivastava
 
Counsel for Respondent :- C.S.C.,Rajiv Singh Chauhan,Rakesh Kumar Tiwari
 

 
Hon'ble Rajnish Kumar,J.

It has been informed by the learned Additional C.S.C., that now Sri Shobhit Mohan Shukla is appearing for the opposite parties no. 3 and 4.

Sri Rajeev Singh Chauhan, learned Additional C.S.C. prays for and is granted two weeks and no more further time to file counter affidavit.

List thereafter showing the name of Sri Shobhit Mohan Shukla as counsel for respondents.

Learned counsel for the petitioner shall inform to the learned counsel for the opposite parties in writing about the order passed by this Court.

Order Date :- 27.2.2019

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Hardwari Lal vs State Of U.P. Through Secy. Basic ...
2019 Latest Caselaw 254 ALL

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Hardwari Lal vs State Of U.P. Through Secy. Basic ...2019 Latest Caselaw 254 ALL

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Hardwari Lal vs State Of U.P. Through Secy. Basic ...
2019 Latest Caselaw 254 ALL